MANAGING DIRECTOR, NWKRTC Vs. SAVITA

JUDGEMENT

(1.) M.F.A.Nos.20914, 20915 and 20916 of 2012 have been preferred by the appellant/corporation and M.F.A.No.101470 of 2014 has been preferred by the appellant/claimants. Being aggrieved by the judgment and award passed by Fast Track Cour-III and Additional M.A.C.T. Belgaum (hereinafter referred to as 'the Tribunal', for short), in M.V.C.Nos.2905, 2906 and 2907 of 2010 dated 02.12.2011.

(2.) Though the matters are listed for orders, with the consent of the learned counsel appearing for the parties, the appeals are admitted and they are taken up for final hearing and disposed of by this judgment.

(3.) For the sake of convenience the parties are referred to as per their rankings before the Tribunal.