B SUBBA REDDY Vs. SURINTENDING ENGINEER

JUDGEMENT

(1.) Heard Sri P. Veera Reddy, the learned Counsel representing the appellant in these civil miscellaneous appeals and Ms. Rekha Prasad, the learned Government Pleader for Arbitration representing the respondents in all these civil miscellaneous appeals.

(2.) Since common questions of fact and common questions of Law are involved in all these matters, these civil miscellaneous appeals are being disposed of by a common judgment

(3.) CMA No. 1112/2005 is filed as against an order made in I.A. No. 1339/2001 in O.S. No.55/86 on the file of Principal Senior Civil Judge, Ongole. Likewise, CMA Nos. 1113, 1131 and 1132 of 2005 are filed as against the orders made respectively in I.A. Nos.1338/2001 in O.S. No.53/86, I.A. No. 1340/2001 in O.S. No.57/86 and I.A. No. 1341/2001 in O.S. No.59/86 on the file of Senior Civil Judge, Ongole.