V K GONDOTRA Vs. NEW BANK OF INDIA

JUDGEMENT

(1.) The appellant filed an application for leave to sue as a pauper in terms of order XXXIII C.P.C. for the recovery of Rs. 12/- lacs as damages for his alleged dismissal from service by the respondent-bank vide order dated 8. 8. 1975. The application was resisted by the respondent wit the result that the following two issues were framed by the learned trial Judge vide order dated 12. 12. 1975.

(2.) Both the issues were decided against the appellant vide the order impugned in this appeal which is stated to be against law and facts liable to be set aside.

(3.) We have heard the appellant and learned counsel appearing for the respondent and perused the record.