MANAGING DIRECTOR Vs. SHAKIL AHAMAD

JUDGEMENT

(1.) Though these cases are listed for hearing on interlocutory application, with the consent of both the counsel, it is heard finally. M.F.A.Nos.101662/2018 and 101661/2018 are filed by the NWKRTC assailing judgment and award passed by the IV Addl. Senior Civil Judge and Addl. MACT, Dharwad (hereinafter referred to as 'the Tribunal', for short) in MVC Nos.861/2016 and 862/2016 , whereas MFA No.103051/2018 is filed by the claimants assailing the judgment and award passed by the same Tribunal in MVC No.862/2016 by the common judgment and award dated 17.01.2018.

(2.) Heard the arguments of the learned counsel for both the parties.

(3.) For the convenience, the rankings of the parties before the Tribunal are retained.