SUPREME COURT OF INDIA

Before:- N. Santosh Hegde and S.B. Sinha, JJ.

Civil Appeal No. 1067 of 2003 D/d. 8.2.2005.

Processing Mangr. Exp. Oriental - Appellant

Versus

Madan Gopal - Respondent

Industrial Disputes Act, 1947, Sections 25B and 25F - Constitution of India, 1950, Article 136 - Tribunal came to a finding that workman had worked for 240 days continuously said finding of fact upheld by High Court - Held - Said finding being pure question of fact did not call for interference.

[Para 2]

JUDGMENT

N. Santosh Hegde, J. - Heard learned counsel for the appellant.

2. The Tribunal by its Award after considering the evidence adduced by the parties, has given specific finding that the respondent-workman has worked for 240 days continuously from 1st May, 1986 till 17th December, 1987. This finding of the fact has been accepted by the learned Single Judge as well as by the Division Bench in the writ petition and the LPA respectively. This being a pure question of fact, we find no merit in this appeal and the same is dismissed.

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