MANAGER NAAZ CINEMA Vs. VASANTBEN RAMESHBHAI GHUMADIYA

JUDGEMENT

(1.) HEARD learned Advocate Mr. J. V. Japee appearing on behalf of petitioner and learned Advocate Mr. Ashish H. Shah, appearing on behalf of respondent.

(2.) LAW-ABIDING person facing many difficulties when the person gets justice from the Court. In the facts and circumstances of the present case, it is very unfortunate situation that undisputed claim of the workman challenged by employer with all legal and technical aspects that workman is not entitled this amount and Labour Court has committed an error in granting such benefit. How the Court machineries are being utilised for unnecessary legal fight between two unequal. This is a clear example of such a situation.

(3.) IN the present petition, according to prayer made by petitioner in Para 14a, order dated 4th December 2007 passed by Labour Court in Recovery application No. 80 of 2006 is challenged which is at Page 35.