MADAN KUMAR Vs. SURENDRA KUMAR

JUDGEMENT

(1.) -

(2.) THE suit out of which this appeal arises was instituted by the plaintiff-appellant in the court of Civil Judge, Bhilwara on 9. 8. 1962 alleging that the defendant-respondent used to quarry mica-mines in partnership under the name and style of Messrs. S. K. Jain and appointed the plaintiff as an Assistant Manager on 25-11-1958 on a salary of Rs. 100/- per mensem. It was further alleged that the plaintiff served the defendants for eight months commencing from December, 1958 to July, 1959 and was consequently entitled to get Rs. 800/- on account of his salary. It was stated that a voucher for his salary was prepared by one of the partners named Surendra Kumar on 15-8 1959 promising that the arrears of salary due to the plaintiff would be paid by 31st August, 1959 and this voucher is alleged to have been signed by another partner, defendant No. 2 Premsingh. Thus he claimed Rs. 800/-as arrears of salary and Rs. 290/- as interest thereon.