MARSHAL SONS MFG LTD., Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, praying to issue Writ of Certiorari, to call for the records in C.P.No.450 of 2008 on the file of I Addl.Labour Court, Chennai, the first respondent herein and quash the order dated 11.07.2017 passed therein.

(2.) The brief facts which gave rise to the filing of the Writ Petition, are stated hereunder:

(3.) The respondents were already called absent and set ex parte. PW.1 examined and Exs.P1 to P4 were marked already. Today argument heard. Perused the C.P. evidence of PW.1, Ex.P1 to P4 and records. Claim is proved. Hence, this claim petition is allowed. The claim of the petitioner is computed as Rs.11,67,939/-. The respondents are directed to pay the said amount to the petitioner. No costs.?