HEGDE M G Vs. WIRELESS MANUFACTURERS BOMBAY

JUDGEMENT

(1.) In this application the applicant has claimed an amount of Rs. 275 with compensation.

(2.) It is the case of the applicant that he was working with the opposite parties on a salary of Rs. 200 per month from October 11, 1965. The applicant resigned from the post on and from November 16, 1965. He has, therefore, claimed earned wages for fifteen days for which he worked. It is also stated that an amount of Rs. 175 has been deposited by him by way of security. He has thus claimed an amount of Rs. 275 with compensation.

(3.) Opposite party 1 in a separate written statement has denied the responsibility for the payment of his wages as there was no relationship of employer and employee existing between them. It is denied that the applicant was ever employed by them.