R.SARAVANAN Vs. TECKNOWELD ALLOYS

JUDGEMENT

(1.) Challenging the order passed by the Trial Court directing the respondents 1 and 2/plaintiffs to deposit a sum of Rs.6,75,000.00 in to court deposit and also directing the third respondent/second defendant not to take any action against the respondents 1 and 2 for non depositing the gratuity amount, the present revision has been filed by the revision petitioner/first plaintiff.

(2.) The revision petitioner is the first defendant and the third respondent is second defendant. The respondents 1 and 2 are the plaintiffs in the suit in O.S.No.46 of 2022.

(3.) Brief background in filing the revision is as follows: