SADHU SINGH Vs. MELA SINGH

JUDGEMENT

(1.) Arguments in this appeal were heard and the judgment was pronounced. Now the Court proceed to record reasons.

(2.) Plaintiff-Appellant is in the regular second appeal against the judgment passed by the learned First Appellate Court dismissing the suit filed by the plaintiff for recovery of the amount while reversing the judgment passed by the learned trial Court.

(3.) It is the case of the plaintiff that he engaged the defendant to work in an agricultural fields and to serve the cattle. Annual salary of the defendant was agreed at Rs.20,000/-, however, the defendant received entire salary in advance and also received Rs.30,000/-, which was repayable with interest @ 1.5% per month. It is further the case of the plaintiff that the