ETTAMMAL Vs. PADMA

JUDGEMENT

(1.) This Writ Appeal has been filed by the appellant/first respondent in the Writ Petition, challenging the order dated 21.03.2018 passed by the learned Single Judge in W.P.No.32788 of 2017, whereby and whereunder, the learned Single Judge has disposed of the Writ Petition filed by the first respondent herein/writ petitioner praying for issuance of a Writ of Mandamus to direct the fourth respondent to deposit the compensation amount re-determined as per proceedings in Rc.No.2603/2016/A7 in Award No.53/2016, dated 05.08.2016 before the competent Civil Court or defer payment until decision on merits is passed in O.S.No.116 of 2017 pending on the file of the Additional District Munsif, Namakkal, by observing as follows:

(2.) The brief facts which are necessary to dispose of the Writ Appeal are as follows:

(3.) Before the Writ Court, there was no representation for the appellant/first respondent and respondents 2 and 3. The learned Single Judge, after hearing the arguments of the learned counsel for the first respondent/writ petitioner and the learned Government Advocate appearing for the respondents