G VENKATARAMANAPPA Vs. C KOTAPPA ALIAS PILLANNA

JUDGEMENT

(1.) When the matter was taken up for hearing on the 8th inst , the learned counsel for the 1 st respondent was absent and we heard Sri K. Subba Rao, the learned counsel for the appellants and reserved the judgment After awhile, on the same day, the learned counsel for the first respondent appeared and requested for being heard. Hence, the case was taken up for hearing again on the 9th inst. when both the learned counsel were present. We heard the learned counsel for the 1st respondent in detail and the matter was again reserved for judgment.

(2.) Appellants, claiming to be the workmen under the first respondent (referred as the employer), f0iled an application under Sec. 33-C(2) of the Industrial Disputes Act, 1947 (for short 'the I.D. Act') for enforcement of their claim for minimum bonus under the provisions of the Payment of Bonus Act (for short 'the Act'). The application was opposed by the employer, on the ground that, the the relationship of employer and employee ceased in March 1976 and that as per the settlement arrived at between the parties, the employees received various sums in full satisfaction of all their claims. The Labour Court raised the following issuer: -

(3.) The issues were answered in favour of the employees. The Labour Court directed the employer to make the payments claimed by the employees.