Vaidialingam, J. - (1.) This appeal, by special leave, is directed against the Award dated February 14, 1967 of the Industrial Tribunal, Maharashtra in Reference (IT) No. 213 of 1965. The dispute that was referred for adjudication was as follows:-"All workmen who were employed in Strand Cinema during the years 1962-63 and 1963-64, should be paid 25 per cent of their total anual earnings during those years as bonus without any conditions attached thereto and whether they are now in service or not."
(2.) There is no controversy that the claim for bonus for these two years will have to be considered on the basis of the Labour Appellate Tribunal Full Bench formula, as approved by this Court.
(3.) The respondent Modi Private Limited is a private limited company and was carrying on the business of investment and managing the cinema theatre named Strand.;