HINDUSTAN ORGANIC CHEMICALS LTD Vs. VASUDEVAN DAMODARAN NAMBOODIRI

JUDGEMENT

(1.) SPECIAL leave granted.

(2.) IN view of the decision of the Constitution Bench of this court in Union of INdia and Anr. v. Raghubir Singh (dead) by Lrs. etc. (1989(2) SCC 754) and the admitted fact that the court's award is of 16-2-85, the benefits of the 1984 Amending Act were applicable. Therefore, there is no merit in the appeal. It is accordingly dismissed. No costs.