STEEL COMPLEX LTD. Vs. K.G. SUBRAMANIA IYER

JUDGEMENT

(1.) The defendant came up with this appeal, against decree and judgment of the Trial Court and the First Appellate Court granting a decree for recovery of an amount of Rs.93,624.00 being the salary arrears commencing from July,1993 to February 1994 due to the plaintiff.

(2.) The dispute is with respect to the application of Sec. 22 of the Sick Industrial Companies (Special Provisions) Act, 1985 (for short SICA, 1985) and the bar of jurisdiction in dealing with the matter by a Civil Court.

(3.) Admittedly the suit was brought up for recovery of arrears of salary. There is concurrent finding by both the courts below regarding the amount due by way of salary and no sufficient reason brought to the notice of this court to interfere with the said finding on fact.