(1.) THESE appeals are filed against the judgment and decree dated 20.03.2003 passed in L.A.O.P.Nos.12, 13 and 14 of 2002 respectively on the file of the Additional District Judge, Fast Track Court No.I, Erode.
(2.) IN these cases, the issue involved is common, challenging the award passed by the Reference Court, hence, they are taken up together and disposed of by a common judgment.
(3.) WE heard the arguments of the learned counsel appearing on either side and perused the materials on record.