DIPAK KUMAR SEN, J. - (1.) BALARAM Chatterjee, the plaintiff in this suit, was appointed by the defendant Hindustan Steel Ltd. in its establishment known as Durgapur Steel Project in the post of a supervisor. The plaintiff, as such supervisor, was entitled to a monthly salary of Rs. 265 per month consisting of basic wages and dearness allowance. The plaintiff's said appointment was terminable by a month's notice on either side.
(2.) ON 18th January, 1960 the General Manager, Durgapur Steel Project, acting for and on behalf of the defendant, without giving the stipulated notice to the plaintiff, terminated the latter's appointment with effect from 22nd January, 1960. as such the said termination was wrongful. By reason of such breach of contract on the part of the defendant the plaintiff has suffered loss and damages assessed at Rs, 50,000. The defendant has not paid any part of the said sum of Rs. 50,000 to the plaintiff in spite of demands.
(3.) THE above is shortly the case made out in the plaint filed in this suit where the plaintiff claims a decree for Rs. 50,000 alternatively, an enquiry into the damages suffered by the plaintiff and a decree for such sum as may be found due, interest and costs,;