KANNITTA OIL MILLS WORKERS UNION Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This Original Petition is filed by two Trade Unions challenging the award made by the Industrial Tribunal. Alleppey, on a reference made to it regarding minimum wages payable to workers engaged in processing copra in Alleppey. The workers of the Copra Trading Establishments in Alleppey were represented before the Tribunal by these Unions and two others.

(2.) The petitioners paid a court fee of Rs.50/-, as under item 11(r) of Schedule.2 to the Kerala Court Fees and Suits Valuation Act, 1959 (Act 10 of 1960), at the rate of Rs.25/- for each petitioner. The Registry has made an endorsement that the Original Petition is filed by the petitioner Unions in a representative capacity and hence the petitioners were bound to pay court fee for all those directly benefited by the decision in the original petition. Notice was issued to the Advocate General, and the Government Pleader appearing on his behalf, was heard.

(3.) The Petitioners-Unions are registered Trade Unions as under the Trade Unions Act, 16 of 1926. Every registered union is a body corporate, by the name under which it is registered, with perpetual succession and a common seal. It shall sue and be sued by the said name (Vide S.13).