SALIPUR COLLEGE, SALIPUR Vs. SALIPUR TRAINING COLLEGE SALIPUR

JUDGEMENT

(1.) The Appellant was the Defendant No.1 in C.S. No.52/2006 of the Court of Civil Judge (Jr. Division), Salipur which was dismissed vide judgment passed on 12/7/2013 followed by decree on 27/7/2013. The said judgment and decree was set aside in appeal as per judgment and decree passed on 22/2/2014 and 4/3/2014 respectively by the Addl. District Judge, Cuttack in R.F.A. No.110/2013. The present appeal has been filed questioning the correctness of the judgment passed by the First Appellate Court.

(2.) For convenience, the parties are referred to as per their respective status in the Court below.

(3.) The Second Appeal was admitted on the following substantial question of law;