MARUTHI UDYOG LIMITED Vs. T V BABU

JUDGEMENT

(1.) This appeal and revision are filed against the order passed by the District Forum, Idukki in O. P. No 197/91.

(2.) Appeal No.2/93 was filed by the 1st opposite party and the Revision No.13/92 was filed by the 2nd opposite party. Since the order under attack is a final order only an appeal would be against that order and the revision 13/ 92 is not maintainable and accordingly the revision petition 13/92 is dismissed. But the dismissal is not material in view of the appeal filed by the 1st opposite party.

(3.) As regards Appeal No.2/93 the learned Counsel for the 1st opposite party submitted that the order passed by the District Forum is erroneous and illegal, in view of the decision of the National Commission in Maruthi Udyog Limited V/s. Kodaikkanal Township and Another,1992 2 CRF 728.