J B CHEMICALS Vs. BABURAO MAHADEV

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and perused the Sp. C.A.

(2.) Challenge is made by this Sp. C.A. to the award of the Labour Court dated 31st December, 1987, passed in Recovery Application No. New 80/87 (Old 248/85). Under the said award, the recovery application of the respondent-workman has been allowed and the amount of Rs. 7276-50 was computed to be payable to him by the petitioner.

(3.) Only contention made by the learned counsel for the petitioner is that the respondent-workman has failed to establish the relationship of employer and employee between himself and the petitioner, and as such, the Labour Court has exceeded its jurisdiction in passing the order in his favour.