DHARMASINGH HARNAMSINGH SOHAL Vs. SOHAL ENGG. WORKS

JUDGEMENT

(1.) HEARD the Advocate for the Plaintiff and the Applicants. The Motion is taken out by the Applicants 'Mazdoor Congress' for getting their wages from the Plaintiff and the Defendant for a period of three months.

(2.) THE suit is filed by the father against his sons who were his partners in the firm Defendant No.1. The suit is for dissolution of the firm. It was dissolved on 23/7/1992 and the suit was filed on 25th August, 1992. In this case Receiver came to be appointed in respect of the suit property with injunction against the Defendant on 26/8/1992.

(3.) COUNSEL for the Plaintiff strongly objected to the tenability of the Motion on the ground that the Applicants have no locus standi to take out this Motion, they are not parties to the suit, that even if they are workers, other remedies are available for them to recover the wages under the Industrial and Labour Laws and what the Applicants are claiming is directly decree for a claim which is not admitted either by the Plaintiff or the Defendants.