R.THAMIZHARASI Vs. ARULMOZHI

JUDGEMENT

(1.) Both the Civil Miscellaneous appeals have been filed by the appellants against the common award dtd. 23/9/2005 passed in M.C.O.P.No.38 and 101 of 2003 questioning the award passed in favour of the respondents 1 to 3 in C.M.A.No.2490 of 2006 and for not awarding any compensation in favour of the first appellant in both the appeals. Cross objection has been filed by the respondents 1 to 3 in C.M.A.No.2490 of 2006, questioning the apportionment of award of Rs.1,25,000.00 passed in favour of the 2nd appellant.

(2.) Since the issue involved in all the cases are interrelated to each other, they were heard together and are disposed by way of this common judgment.

(3.) For better appreciation and understanding, the rank of parties mentioned in C.M.A.No.2490 of 2006 are taken into account.