LAWS(MAD)-1957-1-1

A MUNISWAMI Vs. T VISWANATHA NAIR

Decided On January 25, 1957
A MUNISWAMI Appellant
V/S
T VISWANATHA NAIR Respondents

JUDGEMENT

(1.) THE point for determination in this application for stay is whether the bonus granted to a workman is exempt from attachment under Section 60 (h) of the Code of Civil Procedure. .

(2.) THEORETICAL Economics. The share of the annual produce or national dividend which goes as a reward to labour, as distinct from the remuneration received by capital in its various forms. This economic or technical sense of the word wages is broader than the current sense, and includes not only amounts actually paid to labourers, but the remuneration obtained by those who sell the products of their own work, and the wages of superintendence of management, which are earned by skill In directing the work of others. Funk and Wagnalls:

(3.) MEANING of the word Bonus: Meaning of the word: murray's: The Boon or gift over and above what is normally due as a remuneration to the receiver, and which is therefore, something wholly to the "good".