VALLABHDAS KANJI Vs. C R D BHUTJI

JUDGEMENT

(1.) The petitioner was directed to pay a sum of Rs. 1500/- to the 1st respondent by the award of the Industrial Tribunal, Trivandrum, in adjudication No. 22 of 1954 (Ext. PI). The first of the four issues referred for adjudication under S.10(1)(c) of the Industrial Disputes Act, 1947 (Central Act XIV of 1947) was:

(2.) The Tribunal said:

(3.) According to the petitioner the award is unsustainable. The prayers in the petition are worded as follows: