NALLAMANI TRANSPORT Vs. BRIJ MOHAN DASS MAHESWARI

JUDGEMENT

(1.) THESE Civil Miscellaneous Appeals are directed against the award and decree dated 01.04.1999 made in MCOP Nos.1360 of 1996 and 1359 of 1996 on the file of the I Additional District Judge-cum-District and Sessions Judge, Madurai.

(2.) THE appellants in both these appeals are the respondents before the Tribunal. THE first respondent in both these appeals is the claimant before the Tribunal.

(3.) CHALLENGING the judgment of the Tribunal, the present CMAs are filed. CMA Nos.847 and 995 of 2001 are filed against MCOP Nos.1360 of 1996 and 1359 of 1996, respectively.