GAUTAM U.NAMBISAN Vs. A.K.SATHYAMOORTHY

JUDGEMENT

(1.) This civil revision petition has been filed by the petitioner to set aside the impugned order passed in E.P.No.197 of 2013 dated 01.02.20l4 on the file of the Labour Court, Coimbatore and permit the petitioner to contest C.P.No,.864 of 2003 on the file of the Labour Court, Coimbatore.

(2.) This revision has a chequered history. The petitioner is the son of late Mr. M.R. Unnikrishnan Nambisan, who was the employer of one late Mr. A.K. Kumar, who now represented by his legal heir Mr. A.K. Sathyamoorthy.

(3.) The legal battle arises out of an industrial dispute between the father's of the respective litigant's herein and is now being fought for the third time before this Court.