L NAGI REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both sides.

(2.) Since al the Civil Miscellaneous Appeals are interrelated and arise out of a common order and decree, dated 10-12-2004, in O.P.Nos.228 of 2002 and 66 of 2003, respectively, passed by the I Additional Chief Judge, City Civil Court, Secunderabad, they are being disposed of by this common judgment.

(3.) The appellants in C.M.A.No.816 of 2005 and C.M.A. (S.R) No. 27387 of 2005 are the Railways, respondent No.1 is the claimant and respondent No.2 is the Arbitrator. While the appellant in C.M.A. Nos.410 of 2005 and 875 of 2005 is the claimant, respondent Nos.1 to 3 is the Railways and respondent No.4 is the Arbitrator.