Deccan Merchant Co-Op. Bank Ltd. vs Avdhoot Marutirao Rane And Anr.
2007 Latest Caselaw 955 Bom

Citation : 2007 Latest Caselaw 955 Bom
Judgement Date : 17 September, 2007

Bombay High Court

Deccan Merchant Co-Op. Bank Ltd. vs Avdhoot Marutirao Rane And Anr. on 17 September, 2007

Equivalent citations: (2008) IILLJ 40 Bom

Author: N Mhatre

Bench: N Mhatre

JUDGMENT

Nishita Mhatre, J.

1. This petition has been filed by the Bank contending that no bonus is payable under the Payment of Bonus Act on subsistence allowance. The issue is directly covered by the judgment of a learned Single Judge of this Court (B.N. Srikrishna, J., as he then was) in the case of Motor Industries Co. Ltd. v. Popat Muralidhar Patil and Ors. 1997-II-LLJ-1206 (Bom). It has been held in that case that bonus is not payable on subsistence allowance firstly because the employee does not actually work during that period and secondly because the subsistence allowance cannot be considered as salary or wage.

2. In view of this judgment, the petition succeeds and Rule made absolute accordingly.

3. No costs.

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