KLINTOZ PHARMACEUTICALS PVT LTD Vs. RAVINDER SHANKAR MATHUR

JUDGEMENT

(1.) Cm No.38496/2018 (for exemption) & CM No.38497/2018 (exemption from filing complete Trial Court record).

(2.) The applications stand disposed of.

(3.) This Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 21st May, 2018 in RCA No.24/2013 (20202/2016) of the Court of District Judge (South-East)] partly allowing the First Appeal under Section 96 of the CPC filed by the respondent/plaintiff against the judgment and decree [dated 30th September, 2013 in Suit No.121/2013 of the Court of Additional Senior Civil Judge (South-East)]of dismissal of suit filed by the respondent/plaintiff against the appellant/defendant for recovery of Rs. 49,185/- on account of dues of salary, bonus, leave encashment, refundable security amount along with interest. Resultantly, the First Appellate Court has passed a decree in favour of the respondent/plaintiff and against the appellant/defendant for recovery of Rs. 35,220/- with interest @ 6% per annum w.e.f. 1st November, 2008 till the date of payment.