PIYUSH JAMIYATRAM AASMANI Vs. SUNDERLAL GIRDHARLAL MODI HERIS

JUDGEMENT

(1.) Since, both the petitions involve similar questions of law and facts, they are heard together and are being disposed of by this common judgment.

(2.) Special Civil Application No. 7909 of 2010 is preferred by the petitioner (heir of the employer)-original applicant challenging the order dated 30.04.2007 of the Labour Court, Surat, rendered in Miscellaneous Application No. 62 of 2002 in Reference (LCG) Application No. 836 of 1997, whereas, he has preferred Special Civil Application No. 6211 of 2010 challenging the order passed by the Labour Court, Surat, dated 07.04.2010 in Recovery Application No. 30 of 2008.

(3.) Brief facts leading to the present petitions are as follows: