Madras High Court
The Management vs M.Nagarajan on 31 March, 2023
W.A.Nos. 253, 255 and 256 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:31.03.2023
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
AND
THE HONOURABLE MRS.JUSTICE R.KALAIMATHI
W.A.Nos.253, 255 and 256 of 2023
C.M.P.Nos.2671, 2667 and 2659 of 2023
W.A.No.253 of 2023
The Management,
M/s.Mehala Machines India Ltd.,
formerly known as
M/s.Sanmarco Texmac (P) Ltd.,
No.36, Harvey Road,
Tiruppur-641 602
Rep by its Director. .. Appellant
-vs-
M.Nagarajan .. Respondent
W.A.No.255 of 2023
The Management,
M/s.Mehala Machines India Ltd.,
formerly known as
M/s.Sanmarco Texmac (P) Ltd.,
No.36, Harvey Road,
Tiruppur-641 602
Rep by its Director. .. Appellant
1/4
https://www.mhc.tn.gov.in/judis
W.A.Nos. 253, 255 and 256 of 2023
-vs-
1. B.Sivakumar
2. M/s.Sanmarco Texmac (P) Ltd.,
No.36, Harvey Road,
Tiruppur -641 602
Rep. by its Director .. Respondents
W.A.No.256 of 2023
The Management,
M/s.Mehala Machines India Ltd.,
formerly known as
M/s.Sanmarco Texmac (P) Ltd.,
No.36, Harvey Road,
Tiruppur-641 602
Rep by its Director. .. Appellant
-vs-
M.Nagarajan .. Respondent
Writ Appeals filed under Clause 15 of Letters Patent Act, to set aside the
common order dated 11.01.2023 passed by this Court in W.P.Nos.304, 307 and 311 of
2023.
For Appellant : Mr.R.Sivakumar
(in all Appeals)
For Respondents : M/s.A.Deivasigamani (R1)
(in all Appeals)
***
https://www.mhc.tn.gov.in/judis
W.A.Nos. 253, 255 and 256 of 2023
COMMON JUDGMENT
Since the issues involved in all these Writ Appeals are one and the same, they are
taken up together and considered by this common judgment.
2. These Writ Appeals have been preferred by the Appellant to set aside the
common order dated 11.01.2023 passed by this Court in W.A.Nos.304, 307 and 311 of
2023, in dismissing the Writ Petitions filed by the Appellant.
3. Today, when the matter is taken up for hearing, the learned counsel appearing
for the Respondents/Workmen submitted that the Workmen are ready and willing to
accept a sum of Rs.2,00,000/- (Rupees Two Lakhs only) each in full quit, towards
compensation and the Separate Memos of the Workmen dated 31.03.2023 have also
been filed to that effect.
4. The Workmen are also present before this Court and agreed that they are
willing to accept the aforesaid sum in full quit towards their full and final settlement.
5. Recording the aforesaid Memos dated 31.03.2023, we direct the
https://www.mhc.tn.gov.in/judis
W.A.Nos. 253, 255 and 256 of 2023
S. VAIDYANATHAN,J.,
and
R.KALAIMATHI.,J
arr
Appellant/Employer to pay a sum of Rs.2,00,000/- (Rupees Two Lakhs only) each to
the Respondents/Workmen, within a period of ten days from the date of receipt of a
copy of this order, failing which the Appellant shall pay interest @ 12% per annum.
We make it very clear that this judgment passed in these Writ Appeals based on the
Memos filed by the Workmen cannot be treated as a precedent for other Appeals.
6. These Writ Appeals are disposed of accordingly. No costs. Consequently,
connected Miscellaneous Petitions are closed.
[S.V.N., J.,] [R.K.M., J]
31.03.2023
Index: Yes / No
Internet: Yes / No
arr
Note: Issue order copy on 13.04.2023.
To
The Director,
M/s.Sanmarco Texmac (P) Ltd.,
No.36, Harvey Road,
Tiruppur -641 602
W.A.Nos.253, 255 and 256 of 2023
https://www.mhc.tn.gov.in/judis
W.A.Nos. 253, 255 and 256 of 2023
W.A.Nos.630 and 486 of 2023
https://www.mhc.tn.gov.in/judis
W.A.Nos. 253, 255 and 256 of 2023
24.03.2023
https://www.mhc.tn.gov.in/judis
