UMESH KUMAR Vs. MOHINDER SINGH

JUDGEMENT

(1.) BY means of this common order, we propose to dispose of these appeals as identical questions of law and fact are involved.

(2.) IT may also be noted in this behalf that Appeal No.131/2007 has arisen out of the order passed by District Forum below in Complaint No.530/2003 on 13.3.2007. While allowing the complaint, appellants have been directed jointly and severally to indemnify respondent No.1 in the sum of Rs.27,600/ - alongwith interest @ 9% per annum from the date of filing of the complaint i.e. 20.4.2004 till realization alongwith cost of Rs.1500/ -.

(3.) LIKEWISE Appeal No.132/2005 has arisen out of the order passed in Complaint No.531/2003 on 13.3.2007 by the said Forum. While allowing the complaint of respondent No.1, appellants in this case also have been held jointly and severally liable to indemnify the respondent No.1 in the sum of Rs.1,16,400/ - alongwith interest @ 9% per annum from the date of filing of the complaint i.e. 20.4.2004 till its realization alongwith cost of Rs.1500/ -. In both these complaints, appellants have been directed to comply with the impugned orders within 45 days from the date of receipt of copy of the orders.