SANJAY KUMAR NANDECHA Vs. AITHENT TECHNOLOGIES PVT. LTD.

JUDGEMENT

(1.) The present Regular First Appeal under Sec. 96 read with Order XLI of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") has been preferred by the Appellant/Plaintiff, Sanjay Kumar Nandecha, assailing the Judgment and Decree dtd. 20/4/2024 whereby his Suit for Recovery of Rs.5,52,737.00 has been dismissed, by the learned District Judge, Delhi.

(2.) The Appellant/Plaintiff instituted the CS DJ No.13433/2016 for recovery of Rs.5,52,737.00 (principal amount of Rs.4,07,100.00 and interest of Rs.1,45,637.00).

(3.) Briefly stated, the case of the Appellant/Plaintiff was that he joined the services of the Respondent Company on 5/7/1993 and continued in employment till 12/12/2003. At the time of his resignation, he was serving as Engineering Manager at the Gurgaon Branch of the Respondent Company and was drawing a gross monthly salary of Rs.88,500.00 along with Leave Travel Allowance of Rs.30,000.00 per annum.