MIDC THROUGH ITS CHIEF EXECUTIVE OFFICER UDYOG SARATHI MAHAKALI GUFA MARG, ANDHERI (EAST) MUMBAI 23 Vs. MURAR RAMCHANDRA GHATGE (DECEASED) THROUGH HIS LRS, SMT.SUNANDA MURAR GHATGE, R/O 300C WARD, NEAR SHIVAJI MARKET, SHIVAJI PUTALA, KOLHAPUR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioners are aggrieved by the judgment of the Labour Court/Controlling Authority dated 31/12/2011 by which the application of the respondent/deceased employee for gratuity was allowed and he was granted gratuity for an amount of Rs.1,53,135/khs/ with 10% interest. The petitioners are also aggrieved by the judgment of the Industrial Court/Appellate Authority dated 16/04/2013 by which the appeal preferred by the petitioners has been dismissed. The original claimant Murar Ramchandra Ghatge has passed away and is represented by his widow.

(3.) The learned counsel for the petitioners has strenuously criticized the impugned judgment. His challenge can be summarized as follows :