RADHAKANTA NATH Vs. JIBAN KUMAR RAKSHIT

JUDGEMENT

(1.) In terms of the order dated 31.05.2018, following substantial questions of law have been formulated:

(2.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the appellant who was the original plaintiff. None appears for the respondent.

(3.) Brief facts are that the plaintiff instituted a suit for declaration and recovery of money on the ground that he was duly appointed by the defendant as an employee to look after their different affairs of the establishment of the farm which dealt with the production of packaged drinking water under the name and style 'Trishna Mineral Water'. Mr. Bhattacharjee, learned counsel for the appellant has given much emphasis on the appointment letter issued to the plaintiff which was marked as Exbt.3 in course of recording evidence. Exbt.3 is the appointment letter issued by the Proprietor of the Trishna Mineral Water.