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  • Section 17 Defence of India Act nor the provisions of the Requisition of Land Act
  • sub-rule (i) of Rule 59-A of the Jammu and Kashmir Defence Rules
  • Rule 59-A of the Jammu and Kashmir Defence Rules.
  • Section 17(2) of the Defence of India Act.16.
  • Rule 59-A cl. (i) of the Defence Rules
  • Jammu and Kashmir Defence Rules
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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
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  • Section 17 Defence of India Act nor the provisions of the Requisition of Land Act
  • sub-rule (i) of Rule 59-A of the Jammu and Kashmir Defence Rules
  • Rule 59-A of the Jammu and Kashmir Defence Rules.
  • Section 17(2) of the Defence of India Act.16.
  • Rule 59-A cl. (i) of the Defence Rules
  • Jammu and Kashmir Defence Rules
Smart Summary

Structured Summary of the Court Opinion

Factual and Procedural Background

The plaintiff, Shree Karan Singh Woollen Mills Limited (registered office at Lal Mandi, Srinagar), brought a suit through Mr. Raghunath (R.N.) Dulloo for recovery of Rs. 59,133 comprising rent (Rs. 54,000 at Rs. 1,500 per mensem) for use and occupation and Rs. 5,133 as the value of stone ballast. The suit concerned buildings constructed in 1945–46 at Chattah near Jammu Cantonment (constructed at a cost of Rs. 6 lakhs per the plaintiff's accounts). The plaintiff alleged that the Government requisitioned these buildings under Rule 59-A of the Jammu and Kashmir Defence Rules and occupied them for storage of grain from 1 June 1949, but did not pay rent. The defendant (Government) denied the suit's proper institution, asserted that the Cabinet Order fixing compensation at Rs. 300 per mensem could not be challenged in a civil suit, claimed entitlement to recover Rs. 8,334/10/- for repairs, and alleged that the plaintiff's claimed amounts were excessive.

The trial court framed issues including: (1) whether the suit was properly instituted; (2) whether the property was properly requisitioned and whether the Cabinet Order fixing compensation at Rs. 300 p.m. was binding; (3) if requisitioning was proved for plaintiff, what was the fair rent; (4) whether stone ballast was removed and its value; (5) whether defendant incurred repair expenses and whether they could be set off; and (6) relief. The trial judge found the suit properly instituted and maintainable (not barred by S.5 cl. (i) of Ordinance No. III of 2003), awarded rent at Rs. 1,200 p.m., disallowed the ballast claim, refused defendant's repair set-off, and decreed Rs. 32,340 plus proportionate costs. The defendant appealed.

Legal Issues Presented

  1. Whether the suit was properly instituted — specifically, whether Mr. R.N. Dulloo was a duly authorised agent to sign and verify the plaint on behalf of the plaintiff company.
  2. Whether a Cabinet Order (fixing compensation at Rs. 300 per mensem) made in relation to requisition under Rule 59-A of the Jammu and Kashmir Defence Rules barred civil suit for compensation (i.e., whether the order could be challenged in a civil court or was barred by S.5 cl. (i) of Ordinance No. III of 2003).
  3. What constitutes the fair rent for the requisitioned buildings for the relevant period (i.e., whether the trial court's allowance of Rs. 1,200 p.m. was excessive and whether Rs. 300 or another figure was appropriate).
  4. Whether the defendant used the plaintiff's stone ballast and is liable to pay Rs. 5,133 for it.
  5. Whether the defendant can set off repair expenses (Rs. 8,334/10/-) against amounts due to the plaintiff.

Arguments of the Parties

Appellant (Defendant) — Principal Contentions

  • Mr. R.N. Dulloo was not a duly authorised agent of the plaintiff company and therefore the suit was not properly instituted.
  • The buildings were requisitioned under Rule 59-A of the Jammu and Kashmir Defence Rules and the Cabinet Order fixing compensation at Rs. 300 p.m. is binding; consequently, the order fixing compensation could not be challenged in a civil court (reliance on S.5 cl. (i) of Ordinance No. III of 2003).
  • The rent and compensation allowed by the trial court (Rs. 1,200 p.m.) was excessive; the correct assessment was Rs. 300 p.m. as assessed by the Deputy Commissioner.
  • The defendant incurred repair expenses which should be recoverable or set off against amounts due to the plaintiff.

Respondent (Plaintiff) — Principal Contentions (as stated or reflected in the opinion)

  • The plaintiff had appointed Kashmir Cloth General Agency Limited as managing agents with powers of management, and those managing agents appointed Mr. R.N. Dulloo as their authorised agent by power of attorney to conduct suits; Dulloo was also shown by evidence to be the principal officer — therefore he was competent to sign and verify the plaint.
  • The plaintiff sought rent at Rs. 1,500 p.m. and produced bills for rent; asserted that the buildings were suitable for storage of grain.
  • The plaintiff claimed Rs. 5,133 for stone ballast alleged to have been used by the defendant.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Delhi and London Bank Ltd. v. Oldham, 20 Ind App 139 (PC) That a person describing himself as acting manager (a principal officer of a corporation) is entitled to subscribe and verify a plaint within the meaning of the Code (Sec. 435 of the Code was referenced). The court applied this authority to hold that Mr. R.N. Dulloo, being shown to be a principal officer, was competent to sign and verify the plaint and that the suit was properly instituted.
Karnaphuli Jute Mills Ltd. v. Union of India, AIR 1956 Cal 71 That neither Section 17 of the Defence of India Act nor the provisions of the Requisition of Land Act prohibit filing of a suit for compensation due for requisitioned premises. The court relied on this ruling to support the conclusion that a suit for compensation in respect of requisitioned immovable property is not barred and may be maintained in civil court.
Panchanan Das v. Province of Orissa, AIR 1955 Orissa 57 Where the Government fails to determine compensation (under the relevant rule) and pay the owner, the owner is not without ordinary remedies; a suit for compensation is maintainable and is not barred by statutes aimed at damages for wrongful acts. The court used this authority to reinforce that when the Government does not discharge its duty to determine and pay compensation, the owner can seek ordinary legal remedies (i.e., civil suit for compensation).
Secretary of State v. Mask and Co., AIR 1940 P.C. 105 Principle that exclusion of civil court jurisdiction is not to be readily inferred; such exclusion must be explicit or clearly implied by statute. The court invoked this principle to hold that, absent express statutory provision barring civil jurisdiction in respect of compensation for requisitioned immovable property, the civil courts retain jurisdiction.

Court's Reasoning and Analysis

The court proceeded in several analytical steps, applying legal principles to the facts presented.

  1. Authority of the person who instituted the suit:

    The court examined the chain of authority: the plaintiff company appointed Kashmir Cloth General Agency Limited as managing agents by agreement dated 2-9-1946, conferring management powers including instituting suits; the managing agents in turn appointed Mr. R.N. Dulloo by power of attorney as an agent to conduct civil suits. The court characterized this arrangement as a case of sub-agency in which the sub-agent (Dulloo) was competent to institute the suit. The evidence also established Dulloo as the principal officer of the plaintiff company. Relying on Delhi and London Bank Ltd. v. Oldham, the court concluded Dulloo was competent to sign and verify the plaint under the relevant procedural provisions, so the plaint was properly instituted.

  2. Whether Rule 59-A / Cabinet Order ousts civil jurisdiction over compensation claims:

    The court reproduced Rule 59-A and considered the appellant's argument that the rule's phrase “may make such further orders as appear to be necessary or expedient in connection with the requisition” covers an order fixing compensation and therefore precludes civil challenge. The court rejected that view, reasoning that the words refer to acts necessary to take possession or other incidental acts (for example removing a third party in possession), not to an order fixing compensation for requisitioned immovable property. The court emphasized that the right to claim compensation is separate from the act of requisitioning and therefore does not form part of the requisitioning act that is immune from civil challenge.

    The court supported this with authority (Karnaphuli Jute Mills and Panchanan Das) holding that statutory provisions cited did not prohibit suits for compensation, and by observing that the Jammu and Kashmir Defence Rules contained procedures for assessing compensation for movable property but none for immovable property requisitioned under Rule 59-A. The court also relied on the principle from Secretary of State v. Mask and Co. that civil jurisdiction is not ousted unless by explicit statutory language or necessary implication. Concluding there was no statutory exclusion, the court held Rule 59-A did not bar the suit for compensation and the Cabinet Order fixing compensation was challengeable in civil court in the circumstances presented.

  3. Assessment of fair rent:

    The court examined the trial judge's reliance on rent bills and his allowance of Rs. 1,200 p.m. The appellate court held there was insufficient material to sustain Rs. 1,200 p.m. It rejected use of construction cost as a criterion and indicated the relevant factors are suitability of the buildings for the defendant's purpose, locality, and prevailing rents. Finding the plaintiff had not proved prevailing rents, the court observed that the defendant had purchased the property for Rs. 1,50,000 — reflecting the defendant's assessment of value. The appellate court adopted the sale price as a reasonable criterion and calculated rent as 6% per mensem of Rs. 1,50,000, resulting in Rs. 750 p.m. (expressly using the sale price as a basis for fair rent). It therefore reduced the rent allowance accordingly.

  4. Stone ballast claim:

    The court noted the plaintiff failed to establish that the stone ballast valued at Rs. 5,133 was used by the defendant, and therefore upheld the trial court's disallowance of this claim.

  5. Repair expenses / set-off:

    The court observed the defendant had not served any notice on the plaintiff to execute repairs (which might have enabled the plaintiff to undertake them) and had not shown repairs were absolutely necessary. Given this lack of proof and lack of prior notice, the court held the set-off claimed by the defendant for repair expenses could not be allowed.

  6. Quantification and relief:

    The trial judge had calculated a decretal amount of Rs. 32,340 based on differing commencement dates for possession of various buildings and on the rate of Rs. 1,200 p.m. The appellate court accepted the factual timeline used by the trial court (findings of possession dates were not challenged), but replaced the monthly rent of Rs. 1,200 with Rs. 750 as the fair rent. Applying that proportionate reduction to the trial court's calculations, the appellate court reduced the decretal amount to Rs. 20,212/8/-. The court ordered the reduced decretal amount to be paid within two months, with proportionate costs throughout.

Holding and Implications

HOLDING: The appeal is partly allowed. The appellate court (a) held that the suit was properly instituted by Mr. R.N. Dulloo as an authorised agent; (b) held that Rule 59-A of the Jammu and Kashmir Defence Rules does not bar a civil suit for compensation in respect of requisitioned immovable property and that the Cabinet Order fixing compensation could be challenged in civil court; (c) reduced the monthly rent allowance from Rs. 1,200 to Rs. 750; (d) disallowed the stone ballast claim for want of proof; (e) disallowed the defendant's set-off for repair expenses; and (f) reduced the decretal amount from Rs. 32,340 to Rs. 20,212/8/- with proportionate costs, payable within two months.

Implications: The direct consequences are (1) the plaintiff recovers the reduced decretal amount of Rs. 20,212/8/- plus proportionate costs, (2) the defendant's plea that Rule 59-A or the Cabinet Order ousted civil jurisdiction was rejected, and (3) the appellant's contention that Mr. Dulloo lacked authority to institute the suit was rejected. The opinion resolves the dispute between these parties on the facts and applicable law as described; it does not purport to announce any new rule beyond the application of existing authorities and principles cited in the reasoning.

Disposition recorded in the opinion: "Appeal partly allowed."

    State Of Jammu And Kashmir v. Mrs. Shree Karan Singh Woollen Mills Ltd. .

    J.N Wazir, C.J:— This is defendant's first appeal and arises out of a suit instituted by plaintiff company through Mn Raghunath Dulloo for the recovery of Rs. 59,133 on account of rent and compensation for use and occupation of the plaintiff's property situate in Chattah near Jammu Cantonment for the period 1-6-1949 to 1-6-1952.

    2. The plaintiff is a company styled as Shree Karan Singh Woollen Mills Limited which has its registered office at Lal Mandi, Srinagar. It had constructed buildings in Chattah near Jammu Cantonment in the years 1945 and 1946 in order to set up a woollen mill there. These buildings were constructed at a cost of Rs. 6 lakhs according to the accounts maintained by the plaintiff company. The plaintiff averred that these buildings were requisitioned by the Government under sub-rule (i) of Rule 59-A of the Jammu and Kashmir Defence Rules for the purpose of storing food-grains and possession thereof was taken over by the said Government defendant. The buildings consisted of a godown scouring shed, boiler house, foundry, smithy shed and power house. It was alleged in the plaint that the defendant had occupied these buildings for the purpose of storing grain from 1st June, 1949 and the plaintiff was demanding rent from the Government but it did not pay anything towards the rent to the plaintiff. It was further alleged that stone ballast costing Rs. 5,133 was stored by the plaintiff for its own use which was utilised by the defendant without paying any price for it. Hence the plaintiff claimed Rs. 54,000 rent at the rate of Rs. 1500 p.m and Rs. 5,133 as the price of the stone ballast.

    3. The defendant pleaded, inter alia, that the suit was not properly instituted: the property having been requisitioned under Rule 59-A of the Jammu and Kashmir Defence Rules the suit challenging the) order passed by the defendant fixing compensation at Rs. 300 p.m could not be challenged a civil suit; that the defendant had to spend Rs. 8,334/10/-, on account of certain repairs to the buildings which they were entitled to recover from the plaintiff. Lastly it was pleaded that the amount of rent and compensation claimed by the plaintiff was excessive.

    4. On these pleadings the trial Judge framed the following issues:

    (1) Has the suit been properly instituted?

    (2)(a) Was the property in dispute properly requisitioned by the Government? and

    (b) If so, is not the Cabinet Order No. 523-0 of 1953 dated 4-5-1953 fixing compensation for use and occupation at Rs. 300 per mensem binding on the plaintiff?

    (3) In case issue No. 2 is proved in favour of the plaintiff, what is the fair rent of the building?

    (4) Has the defendant removed and utilised any stone ballast belonging to the plaintiff and, if so, how much and what is its value?

    (5)(a) Has the defendant incurred any expenses on repairs of the buildings and, if so, to what extent?

    (b) Could the defendant properly incur such expenses and are these to be adjusted against the amount due to the plaintiff?

    (6) Relief.

    5. After going through the evidence adduced by the parties the trial Judge found that the suit was properly instituted; that the suit for recovery of rent and compensation for use and occupation was maintainable and was not barred by S. 5 cl. (i) of Ordinance No. III of 2003. It was further found that the plaintiff was entitled to recover rent at the rule of Rs. 1,200 p.m from the defendant and that the defendant was not entitled to recover costs of the repairs to the buildings. The plaintiffs' claim for the price of the stone ballast was not allowed as the plaintiff could not establish that the stone ballast was utilised by the defendant. The plaintiff's suit was decreed to the extent of Rs. 32,340 with proportionate costs.

    6. The defendant has come up in appeal against the decree of the trial Court. In this appeal three main pleas have been repeated by the Advocate General on behalf of the defendant. The firs? two pleas are in regard to the frame of the suit, i.e, that the suit was not properly instituted as Mr. Raghunath Dulloo was not a duly authorised agent on behalf of the plaintiff company to file the suit, and secondly that the suit challenging the Cabinet Order fixing the rent and compensation is not maintainable. The third is that the rent and compensation allowed by the trial Judge for the use and occupation of the buildings is excessive. The merits) of these pleas have to be considered in the present appeal.

    7. The suit was brought by Shree Karan Singhl Woollen Mills Limited and the plaint was signed and verified by Mr. R.N Dulloo. It is contended on behalf of the appellant that Mr. Dulloo was not an authorised agent of the plaintiff company and not entitled to file the suit.

    8. This contention is without force. The plaintiff company had appointed Kashmir Cloth General Agency Limited as their managing agents and gave all the powers of management to the said company. The Kashmir Cloth General Agency Limited who were appointed managing agents by the plaintiff company executed an agreement dated 2-9-1946 by which they accepted their appointment as the managing agents of the plaintiff company. The managing agents had in turn appointed Mr. Dulloo who is the chief officer of the plaintiff company as duly authorised agent to conduct all civil suits on their behalf by virtue of the power of attorney executed in his favour. The present suit was filed by Mr. Dulloo on behalf of the plaintiff company and it is argued that there is nothing to show from the power of attorney that the company had authorised Mr. Dulloo to act on behalf of the plaintiff company.

    9. There is some fallacy in this argument. The plaintiff company had appointed the Kashmir Cloth General Agency Limited as its managing agents and had given powers to file suits on its behalf. The managing agents could themselves file the suit or appoint some other agent to do so. They had appointed Mr. Dulloo by virtue of the power of attorney executed in his favour to file suits on its behalf or in their capacity as managing agents of the plaintiff company. It was purely a case of sub-agency and the sub-agent was fully competent to file the suit on behalf of the plaintiff company. Moreover, from the evidence of Mr. Dulloo it is fully established that he was the principal Officer of the plaintiff company.

    10. Being a principal officer, he was competent to sign and verify the plaint even under the provisions of O. 29, R. 1 of the CPC vide Delhi and London Bank Ltd. v. Oldham, reported in 20 Ind App 139, (PC), an which it was held that Lawson was then as he described himself acting manager of the Bank of Lucknow, and that as such he was a ‘principal officer of the corporation’ entitled to subscribe and verify the plaint within the meaning of Sec. 435 of the Code, and that the suit was properly instituted.

    11. As regards the other contention that the Cabinet Order requisitioning the property and fixing the compensation could not be challenged in suit, it has been argued that the buildings were requisitioned under Rule 59-A of the Jammu and Kashmir Defence Rules and compensation was fixed by the Government at Rs. 300 p.m by Cabinet Order No. 453-C of 1952 dated 12-5-1952. It is contended that the order fixing compensation could not be challenged in civil court under Sec. 5 cl. (i) of Ordinance No. III of 2003.

    12. In order to appreciate this argument it is necessary to reproduce Rule 59-A cl. (i) of the Defence Rules which is as under:

    “If in the opinion of the Government it is necessary or expedient so to do for securing the defence of the State, public safety, the maintenance of public order or for maintaining supplies and services essential to the life of the community, the Government may by order in writing requisition any property movable or immovable, and may make such further orders as appears to be necessary or expedient in connection with the requisition.

    13. Provided that no property used for the purpose of religious worship and no such property as is referred to in Rule 57, shall be requisitioned under this rule.

    14. The argument on behalf of the appellant is that the words “may make such further orders as appear to be necessary or expedient in connection with the requisitioning” used in the rule are wide, enough to include the order made fixing the compensation in respect of the requisitioned property and the order of the Government fixing compensation at Rs. 300 could not be challenged in civil court.

    15. In my opinion Rule 59-A of the Jammu and Kashmir Defence Rules has no application to the present case. Fixing of compensation cannot fall within the ambit of an order which is contemplated by Rule 59-A of the Jammu and Kashmir Defence Rules. The words referred to above which appear in the rule include those acts which are necessary to take possession of the property which is re-auisitioned by the State for instance, it may be in the possession of a third party who does not vacate the premises and he may be removed by force. That party cannot question the act of the State in a civil Court But a suit claiming compensation which arises out of the requisitioning of the immovable property is, in my opinion, not barred by S. 5 of Ordinance No. III of 2003, because right of claiming compensation is absolutely separate from the act of requisitioning the property for which the compensation is claimed. It cannot be considered to form a part of the act of requisitioning. In this view I am fortified by a ruling of the Calcutta High Court, Karnaphuli Jute Mills Ltd.…Plaintiff; v. Union Of India…Defendant., AIR 1956 Cal 71 in which it is held that neither Section 17 Defence of India Act nor the provisions of the Requisition of Land Act prohibit the filing of a suit in respect of compensation due for requisition of a claimant's premises. In Panchanan Das v. Province of Orissa, AIR 1955 Orissa 57 it is laid down as under:

    “Where the Government completely fails to discharge the duty imposed upon it Dy R. 75-A (5) in not determining the amount of compensation and not paying any amount to the owner of the property requisitioned, the owner would not be absolutely without his remedies under the ordinary laws of the country. The ordinary remedy is available to the owner and the suit for compensation is maintainable. The suit not being one for damages on account of any wrongful act of Government servant is taken out of tile mischief of Section 17(2) of the Defence of India Act.”

    16. Moreover, there is a clear provision in the Jammu and Kashmir Defence Rules for assessing compensation in regard to movable property but there is no such provision in respect of compensation for immovable property that is requisitioned under Rule 59-A. In the absence of any provision for granting compensation in respect of immovable property which is requisitioned by the Government, it cannot be said that the Jammu and Kashmir Defence Rules bar the maintainability of the suit for compensation.

    17. It is well settled that jurisdiction of civil court, is not taken away unless there is a statutory provision excluding such jurisdiction by express terms or by necessary intendment: vide Secy. of State v. Mask and Co., AIR 1940 P.C 105 in which it is laid down that the exclusion of the jurisdiction of Civil Courts is not to be readily inferred but such exclusion must either be explicitly express or clearly implied.

    18. There being no statutory provision barring the jurisdiction of the Civil Court in respect of compensation of immovable property I am clearly of the view that Rule 59(R. 59-A?) of the Jammu and Kashmir Defence Rules is not a bar to the maintainability of the present suit and cannot be pleaded in answer to the plaintiff's claim.

    19. Now I propose to deal with the third plea raised by the appellant's counsel that the rent and compensation allowed by the trial Court for use and occupation of the buildings is excessive and that Rs. 300 assessed by the Deputy Commissioner as rent for the buildings was correct.

    20. It was for the plaintiff to show that the rent claimed by them at the rate of Rs. 1,500 p.m was not excessive and was just and proper. (His Lordship considered the evidence and proceeded).

    21. The learned trial Judge has relied on the bills sent by the plaintiff for the rent of the buildings requisitioned by them and he has found that the amount of rent mentioned in the bills was fair and proper and, therefore, allowed the plaintiff's claim at the rate of Rs. 1,200 p.m We have gone through the entire evidence of the plaintiff and we are of opinion that there is no material on the basis of which we can hold that the rent of Rs. 1,200 is just and proper. The amount spent by the plaintiff in constructing the buildings can by no means form the criterion for determining the rent. The suitability of the buildings to the defendant, the locality and the prevalent rents in that locality are the factors which would be helpful in assessing the fair rent of the buildings in question.

    22. But, as pointed out above, the plaintiff has not been able to show the rate of rents prevalent in that locality although there is the evidence of their Own witnesses Mr. Dulloo and Mr. Jatinder Nath that these buildings were suitable for storage of grains. The defendant bought the whole property because it was suitable for storing grains and paid a price of Rs. 1,50,000 to the plaintiff for that property. In other words, the defendant assessed the value of the property at Rs. 1,50,000 which was accepted by the plaintiff company. Therefore, the price of the building paid to the plaintiff, in my opinion, would be a reasonable criterion on which rent could be assessed. Therefore the rent of the buildings can be safely calculated at 6 per cent p.m on the amount of Rs. 1,50,000 paid by the defendant as the price of the building which comes to Rs. 750 p.m

    23. The plaintiff has not been able to prove that the stone ballast worth Rs. 5,133 has been used by the defendant and that they are liable to pay the price of the same. In these circumstances the trial Court has rightly disallowed this amount to the plaintiff.

    24. As regards the set off claimed by the defendant in regard to the repairs executed, it may be mentioned that the defendant did not serve any notice to the plaintiff to execute repairs. If they had done so, the plaintiff might have undertaken the work of repairs themselves. It has not been further shown by the defendant that the repairs were absolutely necessary for the upkeep of the buildings. In these circumstances the set off claimed by the defendant cannot be allowed.

    25. The total amount claimed by the plaintiff from the defendant as rent at the rate of Rs. 1,500 p.m for the period mentioned in the plaint was Rs. 54,000; but it has been found by the trial Court that some of the buildings were taken possession of by the defendant at a later date, i.e in November 1949 and this finding of fact has not been challenged before us by the respondent. The trial Court has calculated the rent at Rs. 1,200 p.m in regard to some buildings from November 1949 and in regard to others from January 1951 and has come to the conclusion that the total amount due from the defendant was Rs. 32,340. Relying on the calculation made by the trial Judge and reducing the rental from Rs. 1,200 p.m to Rs. 750 p.m the decretal amount is reducible proportionately to Rs. 20,212/8/- which the plaintiff is entitled to recover from the defendant.

    26. We therefore, allow the appeal of the defendant to the extent that we reduce the decretal amount from Rs. 32,340 to Rs. 20,212/8/- with pro-prortionate costs throughout. The decretal amount shall be paid within two months from to days date.

    27. K.V Gopalakrishnan Nair, J.:— I agree.

    LC/R.G.D

    28. Appeal partly allowed.

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    State Of Jammu And Kashmir v. Mrs. Shree Karan Singh Woollen Mills Ltd. .
    (Oct 29, 1959)