AITHENT TECHNOLOGIES PVT LTD Vs. ARCHANA VERMA

JUDGEMENT

(1.) Rfa No.608/2014 and C.M. Appl. No. 19392/2014 (for stay)

(2.) The facts of the case are that respondent/plaintiff was appointed by the appellant/defendant with effect from 1.11.2001 and the respondent/plaintiff worked at the Gurgaon Office of the appellant/defendant company. The respondent/plaintiff as per her plaint pleads that on account of appellant/plaintiff facing a cash crunch it was agreed with the employees that a part of their salary for the financial year 2002-2003 would be payable in the next financial year i.e. from 1.4.2003, however the appellant/defendant company from 1.4.2003 though restored the gross salary at Rs. 62,000/- per month with enhancement from 1.4.2003, but the appellant/defendant did not pay the deducted portion of the salary from 1.4.2002 to 31.3.2003.

(3.) Respondent/Plaintiff worked with the appellant/defendant till 14.5.2004 and subsequently got employment with a company Hewitt Associate India Private Limited. The respondent/plaintiff sent a Letter dated 20.2006 setting out her claim on account of the appellant/defendant failing to pay the amount of part unpaid salary for the financial year 2002-2003 and thereafter the subject suit for deferred salary and compensation bonus totalling to Rs. 3,87,688/- was filed.