APSRTC MUSHEERABAD Vs. SEW CONSTRUCTIONS LTD

JUDGEMENT

(1.) The appeal and the civil revision petition arise from a common order dated 12.4.1999 passed in OP No.306 of 1994 and OP No.293 on the file of IV Senior Civil Judge, City Civil Court, Hyderabad, making the award dated 25.5.1994 a rule of Court and dismissing the petition filed for setting aside the award.

(2.) More precisely CMA No.2718 of 1999 is filed against the order passed in OP No.293 of 1994 and CRP No.4184 of 1999 is filed against the order passed in OP No.306 of 1994, on the file of IV Senior Civil Judge, CCC, Hyderabad.

(3.) Since the order impugned in these two proceedings is one and the same and as the parties are common and questions that arise for consideration are also common, they were heard together and are being disposed of by this common judgment.