380 SUPREME COURT REPORTS [1951)
10
51
of the village, their rights under the custom should
Ram Doon LU r.ev~ve as soon as. the rive~ come~ .down within the
amt other. limits of mouza S1kha. This position certainly has
v. got to be admitted but as we are concerned with the
Radh' Sham state of affair£ existing at the date of the institution of
and Other•. the suit and there is no evidence on the record as to
the position of
the river at the present moment, the
J1.ukherjea J,
1951
AJ>Til 9.
plaintiff will be entitled to a decree in the form as it
was given by the trial judge, it being clearly under
stood that the rights declared in this suit would be
subject to the custom of Dhrtr Dhura which the defend
ants may invoke if and when the proper occasion arises.
Subject to this observation, we allow the appeal and
restore the judgment of the trial judge. The plaintiff
No. I wiJI be entitled to his costs.
Appeal allowed.
Agent for the appellants: R. S. Narula.
Agent for the respondents : Tarachand Brijmohan
Lal.
THE
UNITED COMMERCIAL BANK LTD.
v.
THEIR WORKMEN
(and other cases)
UNION OF INDIA-Intervener.
[SHRI HARILAL KANIA C.J ., SA!YID FAZL Au,
PATANJALI SASTRI, MEHR CHAND MAHAJAN,
MUKHERJEA: S.R. DAS and VIVIAN BOSE JJ.J
Industrial Disputes Act (XTV of 1947), ss. 7, 8, 12, 16-Rules
under the Act, R. 5-Constitution of Tribunal of three membcrs
Absence of one of three members on other duty-Absent member
rejoining after
some time-Validity of awards made during
his
absence by the two remaining members, and by all of them after
he rejoined-Construction and effect of ss. 7, 8, 12 and Rule ~.
The Central Government constituted an Industrial Tribunal
under the Industrial Disputes Act,
1947, consisting of A, B, and
C
z ° ¼ Ü m q i m ¨ € Ü i q ¼ Æ ^ ¨ Ü m  · Î Æ q Â Ü ^ ¨ m Ü Æ ‚ q Ü X ¼ Š f Î ¨ ^ š Ü j ° ¢ ¢ q ¨ l x m Ü Š È Â Ü
 ‰ Æ Æ ¨ € Â Ü Š ¨ Ü
T p · Æ q ¢ f q ¼ Ü '