Hon'ble Judge(s):
B. S. Chauhan,
J. Chelameswar
, JJ
(A) Civil P.C. (5 of 1908) , O.6 R.2— Pleading - Party has to plead case and produce sufficient evidence to substantiate submission made in plaint - Court is under no obligations to entertain pleas, if pleadings are not complete.
(Para 12)
(B) Civil P.C. (5 of 1908) , S.100— Second appeal - In exceptional circumstances, can be entertained on pure questions of fact.
(Para 16
17)
(C) Road Transport Corporations Act (64 of 1950) , S.45— Removal from service - Proportionality of punishment - Respondent working as trainee conductor on daily basis found carrying certain passengers without ticket - Punishment of removal from service in proved case of corruption - Not disproportionate.
S.B. Civil Second Appeal No. 449 of 2003, D/- 8-11-2005 (Raj), Reversed.
(Para 20)
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