MAHINDRA GUJRAT TRACTOR LTD Vs. SHABANA

JUDGEMENT

(1.) THE award of Commissioner for Workmen's Compensation & Judge, Labour Court, Latur in Application (W.C.) No. 27 of 2001, dated 12.1.2007, directing the appellant (manufacturer) to pay compensation of Rs. 4,23,580 with interest at the rate of 6 per cent per annum, is questioned in the first appeal.

(2.) ON 26.3.2007, after hearing learned counsel for appellant, this court observed thus: "ON appearance of respondent No. 6, the matter will be finally heard and he be put on notice that it will be immediately heard and disposed of on the next date. In the meanwhile, the amount deposited in the Labour Court be not disbursed and the same be invested in fixed deposit in the name of the present appellant." It is more than clear that no substantial question of law as mandated in terms of section 30 of the Workmen's Compensation Act, 1923 (for short, 'the said Act') was formulated.

(3.) MR. R.B. Deshmukh, learned counsel appearing for the claimants (respondent Nos. 1 to 5 in the appeal), has fervently stated that in the battle of giants, his client is the sufferer, waiting for the fruits of award for ten years. The liability of the appellant (manufacturer), in terms of section 12 of the said Act, will surface and appellant may get it indemnified in terms of section 12 (2) of the said Act.