DBH INTERNATIONAL LTD Vs. THEIR WORKMEN

JUDGEMENT

(1.) Heard both sides. This matter is listed for speaking to the minutes. Matter is moved by the Respondent.

(2.) In our judgment (dated March 9, 2005) we have observed that: "the Appellant-Management is directed to pay the amount, which they have deposited in this Court in pursuance of the order dated September 5, 1996, as compensation to the workmen. "

(3.) The learned counsel for the Respondent submitted that the said amount was amount of wages, deposited as directed by the single Judge and at the time of this Letters Patent Appeal, deposited as per the orders of this Court. The amount was invested with the Bank and interest has accrued on the said amount. Therefore the clarification is required that the interest is also payable to the Respondents. Learned counsel for the Appellant Mr. C. U. Singh submitted that since it is an ad hoc compensation paid by the court, the question of granting interest on such amount does not arise, as such interest may not be paid to the workmen.