VARGHESE Vs. CARMAL COIR WORKS

JUDGEMENT

(1.) In this revision, under S.115 of the Code of Civil Procedure, Mr. V. Viswantha Menon, learned counsel for the petitioners employees, challenges the order of the District Court, passed on appeal under S.17 of the Payment of Wages Act, 1936 (Central Act IV of 1936), hereinafter referred to as the Act.

(2.) The petitioners claimed a total sum of Rs. 3,378-7-5 under various heads either as deductions from wages or delay in payment of wages. The claim itself was under several heads and the application before the Payment of Wages Authority was made under sub-s.(2) of S.15 and S.16 of the Act.

(3.) It will be seen that even according to the petitioners, the industry in question, namely the Carmal Coir Works, was closed down in February, 1956 without notice. In particular, the claims among other items, included notice pay, bonus for the years 1954, 1955 and 1956, as well as retrenchment compensation. The application itself was filed only on 8th October 1956, admittedly beyond the period mentioned in sub-s.(2) of S.16.