A.K.ANNAMALAI J. - (1.) The complainant is the appellant.
(2.) The complainant filed a complaint against the opposite parties praying for the direction for the opposite parties to pay a sum of Rs.1,07,696/- towards arrears of amount due to the complainant with interest at 24% from March 2001 till payment, to pay a sum of Rs.3,00,000/- as compensation towards mental agony and torture caused by them to the applicant, and to award cost.
(3.) The brief details of the complainant case as per the complaint is as follows :- The complainant was working in the 1st opposite partys NEPC Textiles Ltd, Coimbatore from 7.8.95 to 11.8.03. The 1st opposite party is covered under Employees Provident Fund Scheme. The complainant is also member under the said scheme. His account number is TN/21376/62. The management of the 1st opposite party regularly deducted employees contribution share amount from complainants monthly salary till his resignation i.e., 11.8.2003. The complainant requested the 1st opposite party to settle his accounts with all benefits. But the 1st opposite party does not come forward to settle the EPF amount, even after deduction of the contribution amount from the complainant salary. The 1st opposite party have not remitted the P.F. contribution amount for the period of September 2001 to August 2003 to the 2nd opposite party.;