JAYA SWAMY Vs. R.THIMMANNA

JUDGEMENT

(1.) ALTHOUGH notice was served, the respondent/complainant is not present, nor any representation is made on his behalf.

(2.) THE opposite party in O.P. No. 312/98 on the file of the District Forum, Kurnool is the appellant. The respondent/complainant filed the complaint stating that he joined as a medical representative in the Company of the appellant on 1.2.1998 and left the organisation on 30.6.1998. Though the appellant has agreed to pay salary of Rs. 1,500/ - + T.A. and D.A. and other expenses. But failed to pay the salary and expenses totalling to a sum of Rs. 9,400/ - in spite of his request. Hence, he approached the District Forum.

(3.) THE appellant/opposite party in his counter admitted that the complainant worked as medical representative in his organisation and his services were terminated on 29.6.1998 in view of his poor performance.