STATE OF GUJARAT Vs. GAMBHIRSINH RAVUBHA JADEJA

JUDGEMENT

(1.) THIS petition is directed against the judgment and award dated 26th September 2003 passed in Reference (LCJ) no.1593 of 1990 passed by the Labour Court, Jamnagar, whereby the petitioner was directed to pay compensation in the sum of Rs.25000/-.

(2.) IT has been the consistent practice of this High Court not to enter into the merits of those matters wherein the claim is a petty claim, and claims upto Rs.25,000/- have been quantified by this Court as petty claims. Therefore looking to the smallness of the amount under challenge, the present petition is dismissed. Rule is discharged with no order as to costs.