Dhumee Behara v. C.H.C. Sevenoaks

and Beverley, J.

1. We think that the rule laid down by the Judges of the Calcutta Court of Small Causes is correct, and that the same rule is applicable to the Mofussil. An old Regulation (Regulation VII of 1819) provided that in such cases fifteen days notice should be given by either party wishing to terminate the contract, and that in default of notice fifteen days pay should be preferred. But that Regulation has been repealed, and in the absence of any legislative enactment on the subject, we think that the Calcutta rule is generally and correctly followed.