AJAY KUMAR Vs. AKLESH KUMAR

JUDGEMENT

(1.) HEARD on 1.A. No. 1701/2005 which is an application for dispensing with services of respondent Nos. 1 and 2. The application is allowed at the risk of the appellant.

(2.) BEING aggrieved by the award dated 12.3.2004 passed in claim Case No. 119/ 2000, the present appeal has been filed. Similarly, against the same award passed in Claim Case No. 110/2004, M.A. No. 1974/2004 has been filed.

(3.) THE break-up of the awarded amount in both are as under: <FRM>JUDGEMENT_443_TLMPH0_2005.htm</FRM>