Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELATE JURISDICTION
CIVIL APPEAL NO.4856 OF 2016
(Arising out of SLP (C) No. 12431 of 2014)
M/S UNIVERSAL GLASS
(A DIVISION OF JAGAJIT IND.Ltd.) APPELANT
VERSUS
HARPAL SINGH RESPONDENT
J U D G M E N T
KURIAN,J.
1. Leave granted.
2. The issue pertains to the dispute on termination of the
respondent. Having regard to the prolonged litigation between
the parties and having regard to the fact that the appellant-
Company has been closed down in the year 2014, we made a fair
suggestion to purchase peace between the parties by way of making
one time payment of Rs.7 Lakhs to the respondent.
3. The learned counsel appearing for the appellant submits
that in the case of all other workers, dues have been settled for
an amount of around Rs.4 Lakhs. In the instant case, the
respondent-workman has succeeded before the Labour Court and the
JUDGMENT
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High Court and having regard to the prolonged litigation, we are
of view that the interest of justice would be met if an amount of
Rs. 7 Lakhs is paid. The appellant is directed to pay an amount
of Rs. 7 Lakhs to the respondent within two months from today in
full and final settlement of all his claims.
4. However, we make it clear that this order is passed in
the peculiar facts and circumstances of the case and this will
not be taken as a precedent.
5. With the above observations and direction, the appeal is
disposed of. No costs.
…………………………………………………J.
[KURIAN JOSEPH]
……………………………………………………..J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
MAY 05, 2016
JUDGMENT
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