INDUSTRIAL JEWELS PVT. LTD. Vs. D. G. JADEJA

JUDGEMENT

(1.) A conjoint request is made by the learned counsel Mr. Varun K. Patel and Mr. R.P. Mankad appearing for the respective parties to dispose of the matter on the understanding that a sum of Rs.90,000/- (Rupees Ninety Thousand only) towards full and final settlement against all the dues of the workman whatsoever would be paid by the employer to the widow of the deceased workman within a period of 15 days from today. As such a request is made to modify the award. Learned advocate Mr. Mankad states that widow has accepted the above settlement for and on behalf of the legal heirs of the deceased workman.

(2.) In view of the understanding between the parties as aforesaid, it is unnecessary to address the merits of the case and it would be desirable to dispose of the petition in terms of the joint statement made by the parties. The award shall stand modified, accordingly.

(3.) It is stated that employer has also agreed to assist the widow to get the provident fund and pension, if the workman was entitled to.