APOLLO TYRES LTD Vs. C P SEBESTIAN

JUDGEMENT

(1.) This Appeal has been filed against the impugned judgment of the High Court of Kerala at Ernakulam dated 06th September, 2002 passed in CMA No. 14 of 2001 whereby the High Court while confirming the judgment and decree of the court below has held that the civil Court has jurisdiction to entertain the matter.

(2.) The respondent-plaintiff, hereinafter referred to as the plaintiff was an employee of the appellant-defendant, hereinafter referred to as the "defendant" which is a private company and not State under Article 12 of the Constitution.

(3.) Facts giving rise to this appeal are: