DINESH KANT SHARMA Vs. KINGFISHER AIRLINES

JUDGEMENT

(1.) THE plaintiff has instituted this suit under Order XXXVII CPC for recovery of Rs.36,43,344/ - (Rs.28,95,000/ - as salary amount, Rs.4,80,075/ - as interest and Rs.2,68,269/ - as gratuity) against the defendant, pleading the following : -

(2.) THE suit was first time listed before the Joint Registrar on 30th May, 2013 when after hearing the learned counsel for the plaintiff, it was recorded that since there was no agreement as regards pre -suit interest, for the time being, the learned counsel for the plaintiff submitted that the suit may be confined to only the principal amount.

(3.) REPLY has been filed to the application for leave to defend by the plaintiff denying the contents of the application.