SUNDARAM BRAKE LININGS LTD Vs. M.S.SUBRAMANIAN

JUDGEMENT

(1.) Aggrieved over the order passed in I.A.No.16655 of 2012 in O.S.No.326 of 2012 allowing the amendment by including the defendant's registered office as one of the defendants in the suit, the present revision is filed.

(2.) The suit has been filed to declare the order of dismissal dated 8.8.2009 issued to the Plaintiff by the Defendant is null and void and grant mandatory injunction reinstating the Plaintiff with full back wages with attendant benefits.

(3.) It is the case of the Plaintiff that he was appointed as Assistant Manager (Secretariat and Finance) in the company of the Defendant viz., Sundaram Brake Linings Limited, Padi, Chennai. Serious allegation has been made against the dismissal.