TRIPUNITHURA MEGHALA HEAD LOAD AND GENERAL WORKERS SWATANTRA THOZHILALI UNION Vs. COMMUNIST PARTY OF INDIA AND ORS.

JUDGEMENT

(1.) Both these appeals have been filed by the "Tripunithura Meghala Head Load and General Workers Swatantra Thozhilali Union" (hereinafter referred to as the "appellant" or "Union" for brevity), which is stated to be one registered under the provisions of the Trade Unions Act.

(2.) The afore appeals arise as under:-

(3.) The appellant says that they had filed O.S.No.668 of 2005; while O.S.No.771 of 2006 has been filed by the Indian Communist Party (CPI for short), which is also the 1st defendant in the former suit.