BUDHI SINGH Vs. KARTAR SINGH

JUDGEMENT

(1.) Instant petition filed under Art. 227 of the Constitution of India, is directed against the order dated 18.4.2018 (Annexure P-3), passed by learned Civil Judge(Senior Division) Court No.1, Ghumarwin, District Bilaspur, Himachal Pradesh, in case No.07/10 of 2016/14, titled as Kartar Singh Vs. Budhi Singh, whereby the objections having been filed by the petitioner(hereinafter referred to as 'JD') came to be dismissed.

(2.) Briefly stated facts, as emerge from the record are that the respondent (hereinafter referred to as 'DH') filed a petition under section 15 of the Payment of Wages Act, for recovery of Rs. 53,800.00 being arrears of unpaid wages against the present petitioner-JD. Aforesaid petition came to be allowed ex-parte against the present petitioner-JD vide order dated 30.12.2013, passed by learned Civil Judge(Junior Division)-cum- JMIC, Court No.2, Ghumarwin acting as Authority under section 15(E) of the Payment of Wages Act.

(3.) Subsequently, on 1.3.2014, DH filed the petition, praying therein for execution of the said order for recovery of amount of Rs. 53,800.00 in terms of order dated 30.12.2013 passed by authority under section 15(E) of Payment of Wages Act. DH also claimed compensation at the rate of Rs. 1500.00 to each of the labourer and as such, in total claimed an amount of Rs. 62,800.00.