PARMOD CHUNI Vs. EXCEL PACK PVT LTD

JUDGEMENT

(1.) C M APPL.37774/2019 (exemption)

(2.) Petitioner was an employee of the respondent and admittedly had taken an advance. As per the Plaint filed by the respondent, said amount was to be repaid in instalments of Rs.10,000/- each.

(3.) In paragraph 7 of the plaint, it is stated that out of the amount of Rs.3 lakhs, which was advanced, Rs.40,000/- was recovered from the petitioner in four equal monthly instalments of Rs.10,000/- from July 2012 to October 2012. The balance amount of Rs.2,60,000/- was to be paid back in 26 instalments of Rs.10,000/- each ending in June 2014.