MANAGER, PREMIUM SHOES, AMBUR Vs. K.SRINIVASAN

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order made in I.A.No.284 of 2005 in I.A.No.523 of 2004 in C.P.No.630 of 2003 on the file of the Labour Court, Vellore, wherein the application filed by the petitioner to set aside the order passed in I.A.No.523 of 2004 dated 07.02.2005 came to be dismissed.

(2.) The respondents herein filed C.P.No.630 of 2003 on the file of the Labour Court, Vellore seeking for payment of Rs.1,26,407.12 being the differential amount in the wages payable to one Selvi who is the wife of the first respondent and mother of the other respondents. In the said C.P., an exparte order came to be passed on 08.07.2004 directing the petitioner herein to make the payment. The petitioner filed I.A.No.523 of 2004 to set aside the said exparte order. The said I.A.No.523 of 2004 again came to be dismissed for default on 07.02.2005. For restoration of the said I.A., the petitioner herein filed another application in I.A.No.284 of 2005. In the said application an order came to be passed on 21.04.2006 thereby allowing the same subject to a condition that the petitioner herein should pay a sum of Rs.500/- as cost to the respondents herein on or before 20.05.2006. It is stated that the said cost was not paid by the petitioner to the other side within the time stipulated. Consequently the said I.a.No.284 of 2005 was taken up for further hearing on 16.10.2006 and by noting that the conditional order was not complied with, the Court below dismissed I.A.No.284 of 2005. Aggrieved against the same, the present Civil Revision Petition is filed before this Court.

(3.) Heard the learned counsel appearing for the petitioner as well as the learned counsel appearing for the respondents.