PEDERLA VENUGOPALA RAO Vs. KUNAPEREDDI RAMA RAO

JUDGEMENT

(1.) This revision is filed against the order holding that the Civil Court has jurisdiction to try the suit.

(2.) The learned counsel for the defendant-petitioner contended that the plaintiff before coming to the Civil Court ought to have approached the labour authorities and then only could file the suit. It is not done so. But an independent suit is filed for recovery of the salary, bonus and compensation due to the plaintiff as an employee of the defendant. The civil court as such has no jurisdiction to try the suit.

(3.) The learned counsel for the respondent on the other hand, contended that even though the proceedings are taken in the civil court, they are only under the Andhra Pradesh Shops and Establishments Act, 1966 (hereinafter called the Act) and the District Munsiff is the authority constituted under the Act. The suit filed in substance is only a petition filed under Section 44 of the Act.