B. M. Vs. PABITRA MAJHI

JUDGEMENT

(1.) Both the Appeals being involved common fact as well as issues, on the consent of the parties, both the Appeals are taken up together for hearing and are disposed of by this common order.

(2.) Heard Shri Narasingh, learned counsel appearing for the appellant and Shri Joshi, learned counsel appearing for the respondent no.1. None appears for the respondent no.2 at the time of hearing.

(3.) Both the appeals involve a challenge to the common impugned judgment and award dated 14.08.2012 passed in M.A.C. No.87 of 2007 by the learned District Judge-cum-M.A.C.T.(I), Balangir.