SATISH CHANDRA MULLICK Vs. JAGAT CHANDRA DUTTA

JUDGEMENT

(1.) This suit has been filed by the plaintiff, Satish Chandra Mullick claiming inter alia a decree for damages assessed at Rs. 1 lakh; an enquiry into damages and decree for such sum as may be found due on such enquiry; for injunction; receiver and other reliefs.

(2.) The case of the plaintiff is that until 29th November, 1958, he was employed as Cashier and head responsible clerk in the Cash Department of the defendant No. 2. Rallis India Ltd. During the entire period of his employment under the defendant No. 2, the plaintiff continuously enjoyed reputation for honesty and trust-worthiness in respect inter alia of money matters. The defendant No. 1, Jagat Chandra Dutta was an employee of the said defendant No. 2 and served as a clerk in the cash department.

(3.) On or about 27th September, 1958, the defendant No. 1, Jagat obtained a sum of Rs. 7,450/- by presenting a cheque to the United Bank of India Limited at its Clive Ghat Street Office. The said cheque was drawn in favour of one Globe Fertilisers or bearer by A. Taluqdar and Co., and made over by the said drawee to the defendant No. 2 in payment of price for twenty tons of fertilisers.