M. KUPPAMMAL Vs. CHENNAI METROPOLITAN TRANSPORT

JUDGEMENT

(1.) THIS petition has been filed by the claimants for withdrawal of a sum of Rs. 70,909/-, which is lying to the credit of MACT O.P. No. 2412 of 1995 on the file of , the II Judge, MACT, Chennai.

(2.) IT is represented by the learned Counsel for the petitioner that the respondent Corporation had filed C.M.A. No. 1414 of 1999 against the same award and it was dismissed on 12.10.1999 by this Court. Therefore, the C.M.A. filed by the claimants for enhancement of compensation alone is now pending.

(3.) THEREFORE , the petition is ordered accordingly. And this Court both further order that this order, on being produced, be punctually observed and carried into execution by all concerned.