S UNNAMALAI Vs. ALWARPET BENEFIT FUND LIMITED

JUDGEMENT

(1.) WHILE W.A. No.454 of 2013 arises from the order dated 08.02.2013 passed in W.P.M.P. No.12 of 2013 in W.P. No.14577 of 1999, the other writ appeal being W.A. No.362 of 2015 is directed against the order dated 02.11.2012 passed in W.P.M.P. No.107 of 2012 in W.P. No.14577 of 1999.

(2.) BOTH the appeals have a common lineage and as such, they are being considered and decided by this common judgment. For the sake of brevity, clarity and convenience, the parties are referred to as per their rank in the instant appeals.

(3.) THE facts, in brief, necessary for the disposal of the instant appeals are as under: