SHRIRAM BEARINGS LIMITED Vs. SHANTILAL B PARIKH

JUDGEMENT

(1.) Heard learned advocate Mr.Hasmukh Thakkar for learned advocate Mr.P.S.Chari on behalf of the petitioner Company and learned advocate Mr.Y.V.Shah for respondent workman in connection with SCA No.1612 / 1993 and vis-a-vis in another cross petition.

(2.) In both these petitions, the employer and the employee have challenged the very award passed by the Labour Court, Ahmedabad in Reference LCA No.695 / 1978 dated 20th June, 1992. The labour court has partly allowed the Reference with direction to the employer to pay Rs.67,000/- being compensation to the respondent workman instead of reinstatement for the period from 25th July, 1978 to 31st May, 1992 with further direction to the employer to comply with the award within 30 days from the date of publication of the award and also awarded the cost of Rs.500/- against the employer to be paid to the employee.

(3.) The employer being aggrieved of this award filed this petition with prayer to quash and set aside the award, whereas, the workman being aggrieved of the amount of the compensation so awarded by the labour court, has preferred cross petition for enhancement of the amount of compensation. Learned advocate Mr.Shah has submitted that today the respondent workman has crossed the age of about 70 years.