GENERAL MANAGER Vs. SAROJA AMMAL AND OTHERS

JUDGEMENT

(1.) These Civil Revision Petitions are filed to set aside the fair and decretal orders dated 13.08.2015 made in I.A.Nos.5125 and 5127 of 2015 in O.S.No.1717 of 2014 on the file of the VI Assistant City Civil Court, Chennai.

(2.) The issues and the parties involved in both the Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioners are the defendants 1 and 2, first respondent is the plaintiff and second respondent is the third defendant in O.S.No.1717 of 2014 on the file of the VI Assistant City Civil Court, Chennai. The first respondent filed the said suit for recovery of a sum of Rs. 3,83,980/- together with interest at 24% being the death cum retirement benefits, a sum of Rs. 2,07,360/- being the pensionary benefits payable on the death of Shanmuga Vadivelu, employed as a Packer at Railway Printing Press, direction to the petitioners to pay the monthly pension from the date of the plaint, for a declaration that the appointment made by the petitioners in favour of the second respondent in Southern Railway is illegal and invalid and for a mandatory injunction to cancel the appointment made by the petitioners in favour of the second respondent. The suit summons were served on the petitioners. The petitioners did not appear and contest the suit. The suit was decreed exparte on 16.07.2014. The first respondent filed E.P.No.155 of 2015 to execute the decree.