JACK ROSARIO FERNANDES Vs. ANTHONY FERNANDES

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Both the present writ petitions arise from a common judgment and award. However, for the sake of convenience and to avoid repetition, Writ Petition No. 5549 of 2019 is treated as the lead matter. The parties are accordingly referred to by their respective designations as assigned in the said writ petition.

(3.) The challenge in the present proceedings is directed against the judgment and award passed by the Appellate Court in Appeal No. 87 of 2017. By the said judgment, the Appellate Court has allowed the appeal preferred by respondent No. 1, thereby setting aside the judgment and award rendered by the Co- operative Court in Dispute No. 395 of 2007 and consequently dismissing the dispute filed by the present petitioners.