KARAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Even though these appeals are directed against the two separate judgments dated 19.9.1988 and 15.9.1988 passed respectively in R.F.A. Nos. 1963 of 1987 and 2390 of 1986, we are deciding them by a common judgment because the issue raised in both the cases is identical.

(2.) A few facts :

(3.) Feeling dissatisfied with the judgment of the reference Court the appellants filed R.F.A. No. 1693 of 1987 but failed to convince the learned Single Judge to order for enhancement of compensation.