Y.P. KATHYAYINI PALEGAR Vs. MALARVIZHI

JUDGEMENT

(1.) This appeal under Sec. 19 of the Act 1986 is in challenge to the Order dtd. 21/3/2019 of the State Commission in complaint no. 639 of 2017.

(2.) Heard the learned counsel for the appellant (opposite party) and for the respondents (complainants). Perused the record.

(3.) The award made by the State Commission as contained in the operative portion of its impugned Order of 21/3/2019 is reproduced below: