KANHAIYA LAL Vs. VYAVASTHAK MURLIWALA AGROTEK LIMITED

JUDGEMENT

(1.) Heard the parties.

(2.) A brief background leading to this civil revision under Sec. 115 C.P.C. is that the petitioners jointly moved an application before the 'Authority' on 15/7/1999 under the Payment of Wages Act, 1936 (the Act) claiming wages for overtime work done by them in view of the provisions under Sec. 15(2) read with 16 of the said Act. The said petition was registered as P.W. 38 of 99 (ALC) and by judgment dtd. 31/3/2006, prayer of the petitioners was allowed.

(3.) The said order was challenged in appeal under Sec. 17 of the said Act before the Civil Court and by the impugned judgment dtd. 13/2/2007 passed in Civil Misc. Appeal No.44/2006, the learned District Judge, Udaipur set aside the judgment of the Authority.