A.K.ANNAMALAI, J. - (1.) A.K.ANNAMALAI, J. PRESIDING MEMBER JUDICIAL The opposite parties are the appellants.
(2.) The complainant filed a complaint against the opposite parties claiming for disbursement of arrears of salary, GPF amount and other amounts not paid towards the bank loan etc., in all for Rs.1,39,330/- due to the complainant and Rs.2,00,000/- as compensation for mental agony and for costs.
(3.) The brief details of the complaint are as follows :- The complainant was a Supervisor with the 1st opposite party from 1995 and on 10.9.2003 he has given resignation which was accepted on 19.9.2003 and at the time of relief he was having consumer loan of Rs.30,000/- from the Indian Bank for which a sum of Rs.1050/- per month was deducted and the complainant was drawing net salary of Rs.6,900/- and he received a demand payment for Rs.22,477/- the non remittance of GPF amount and 8 months salary of Rs.52,200/- and the GPF amount recovery Rs.35,280/- not remitted to the Provident Fund Account are also dues from the company. Hence he gave a legal notice on 15.3.04 and in the reply it was admitted that the dues are payable to the complainant and hence he has filed a complaint claiming a sum of Rs.1,39,300/- as dues payable to the complainant and Rs.2,00,000/- as compensation and costs.;