BIPINCHANDRA DEVJIBHAI PARMAR Vs. MANUBHAI HARGOVINDDAS THAKKAR

JUDGEMENT

(1.) WE have heard Mr.Subramaniam Iyer, learned advocate appearing for the appellant.

(2.) THIS Letters Patent Appeal has been filed by the appellant -original respondent No.1 challenging the judgment of the learned Single Judge dated 03.04.2014 passed in Special Civil Application No.5106 of 2008.

(3.) THE learned Single Judge has arrived at a conclusion that the employer of the petitioner was in the business of Shroff and Commission Agent at Vadodara, which is not permissible in law. Therefore, the Court was of the opinion that the award is to be quashed so far as the compensation to be paid to the petitioner is concerned. The learned Single Judge has observed that though the compensation of 6,000/ - was sufficient and amount of Rs.20,000/ - is already deposited with the Registry of this Court by the petitioner -employer, which shall be paid to the workman and it will meet the ends of justice.