NIRMAL INDUSTRIES Vs. DHANJU RAM AND ANR.

JUDGEMENT

(1.) PURSUANT to the earlier order dated 20th April, 2010, the parties have arrived at a settlement.

(2.) THIS petition has been preferred with respect to the award dated 12th March, 2001 of the Industrial Tribunal holding the termination by the petitioner of the services of the respondents workmen to be illegal and unjustified but granting the relief only of payments by the petitioner of compensation of Rs. 60,000/ - in lump sum to the respondent Shri Dhanju Ram and compensation of Rs. 50,000/ - in lump sum to the respondent Shri Ram Jattan. This Court vide interim order had stayed the operation of the award. The counsel for the respondent workmen states that the respondent workmen have not challenged the said award.

(3.) IT has been agreed that the petitioner shall, within 10 days of today, in full & final settlement of all claims of the respondent workmen against the petitioner, pay a sum of Rs. 55,000/ - (instead of Rs. 60,000/ -) to the respondent Sh. Dhanju Ram and a sum of Rs. 45,000/ - (instead of Rs. 50,000/ -) to the respondent Sh. Ram Jattan. The counsel for the respondent workmen states that upon payment of the said amounts the respondent workmen shall be left with no claim whatsoever against the petitioner/legal representatives of the petitioner under the award impugned in this petition or otherwise. He further confirms that the respondent workmen have not filed/initiated any other proceedings/complaint against the petitioner or its erstwhile partners or their legal representatives. It has been further agreed that the aforesaid amounts shall be paid by Pay Order in the name of the respondent workmen and be delivered to the counsel for the respondent workmen within 10 days of today as aforesaid.