HARIHAR AND OTHERS Vs. YOGESH AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) The present Second Appeal is arising out of judgment and decree dated 24/4/2012 passed by the 7th Civil Judge, Class II, Indore in Civil Suit No. 59A/2011 by which the suit has been dismissed. The Second Appeal is also against the judgment and decree dated 17/10/2015 passed by the learned 5th Additional District Judge, Indore in C.A. No. 23/2012.

(3.) Facts of the case reveal that the present appellants projecting themselves to be the employees of Lantern Hotel have filed Civil Suit for declaration and for grant of permanent injunction claiming continuity in service in a Hotel which was being run by the respondents and was closed 15 years back.