NEW INDIA ASSURANCE CO. LTD. Vs. LALITHAMMA

JUDGEMENT

(1.) Though these matters are listed for admission today, with the consent of both the parties, matter is taken up for final disposal.

(2.) All these matters arise out of one and the same Judgment and Award and therefore, are being disposed of by this common order.

(3.) The rank of the parties are referred as per their ranks before the Tribunal.