STATE OF KARNATAKA Vs. MALLAPPA

JUDGEMENT

(1.) SINCE all these miscellaneous second appeals involve common questions of law and facts, and also as they arise out of the common judgments and Awards dated 29. 1. 2002, they are conveniently dealt with together.

(2.) LEARNED Advocate Sri A. G. Shivanna takes notice for the respondents-claimants and he is permitted to file power within three weeks from today.

(3.) HEARD the learned Government Advocate for the appellant-LAO as well as the learned Advocate for the respondents in all these appeals and carefully perused the entire case papers including the impugned common Judgments and Awards made by the First appellate Court, with their assistance.