MOHAMMED YAKHUB Vs. WICKEDRIDE ADVENTURE SERVICES PVT LTD.

JUDGEMENT

(1.) This petition is filed assailing the award dtd. 6/2/2023 in I.I.D. No.37/2020 on the file of Labour Court, Mysuru.

(2.) In terms of the said award, the petition under Sec. 10(4A) of the Industrial Disputes Act, 1947 (for short 'Act, 1947') is allowed in part, and the I party-workman is granted severance compensation with interest @ 12% per annum from the date of retrenchment order till its realization.

(3.) The award also directs II party-employer to pay interest @ 18% per annum in case of non-compliance of the aforementioned award.