SANDEEP CHOPRA Vs. FASHIONITE IMPEX PVT. LTD.

JUDGEMENT

(1.) Counsel for the appellant, on instructions from the appellant who is present in person, confines the relief in this appeal as also in the suit to the grant of 26 days salary i.e from 1.8.2008 to 26.8.2008, and for which period the appellant worked with the respondent/defendant. It is also prayed that the costs imposed by the first appellate court against the appellant be waived especially because appellant is entitled to the relief of grant of salary of 26 days.

(2.) The facts of the case are that the appellant/plaintiff filed the suit for recovery of Rs. 1,28,067/- against the respondent/defendant/employer. This amount of Rs. 1,28,067/- included in it various amounts towards agony caused by illegal termination i.e one month notice pay salary as also salary of 26 days for which period the appellant/plaintiff had worked with the respondent/defendant and so on.

(3.) Trial Court partly decreed the suit for amount of Rs. 29,450/- i.e 26 days salary as also one months notice pay but the appeal against the judgment of the trial court by the respondent/defendant was allowed and the first appellate court while allowing the appeal imposed costs of Rs. 50,000/- upon the appellant/plaintiff herein.