- (1.) These appeals have been filed by the Union and the Company, challenging the award of the Industrial tribunal, Delhi dated 10/03/1969, in I. D. No. 129 of 1966, in so far as they are against them.
(2.) The major point of dispute in both the appeals between the parties is the one relating to the fixation of wages and dearness allowance.
(3.) Both the appeals have been argued before us fairly elaborately by mr. S. D. Vimadlal, learned Counsel for the Company and Mr. M. K. Ramamurthi, learned Counsel appearing for the Union. Both the learned counsel covered several grounds. At our suggestion, certain constructive proposals were madefy both the Counsel, which, in our opinion, should be adopted for the purpose of ensuring industrial peace and good relationship between the employer and the employees in this concern.;