LALIT CHANDRA RAISURANA Vs. TAK MACHINERYLTD

JUDGEMENT

(1.) This miscellaneous appeal, at the instance of the plaintiff, is directed against the order, dated 18-4-1937 passed by the learned Subordinate Judge IV, Jamshedpur in Money Suit No. 1 of 1985, by which at the learned Judge decided the preliminary issue raised by the defendant under Order XIV, Rule 2 of the Code of Civil Procedure after having held that the Jamshedpur Court has no jurisdiction in view of Clause 10 of the agreement arrived at between the plaintiff and the defendant and further the learned Judge directed that the plaint be returned to the plaintiff for presenting the same before the Courts in Bombay.

(2.) The plaintiff filed the instant suit in the Court of the Subordinate Judge, Jamshedpur, for realisation of Rs. 60,000 with interest towards the commission payable to the plaintiff by the Defendant-Company.

(3.) The case of the plaintiff, in brief, is that he was appointed as a Sales Representative by the Defendant-Company to procure purchase orders on its behalf from different Industrial Establishments at Jamshedpur.