PRABHARI SACHIV KSHETRIYA SADHAN SAHKARI SAMITI Vs. GYAN CHANDRA SHARDA

JUDGEMENT

(1.) THE aforesaid four matters, three appeals and the connected revision arise out of the judgment and order of District Forum, Orai at Jalaun dated 9.5.1995 in Complaint Case No. 183 of 1994, Gyan Chandra Sharda v. Prabhari Sachiv, Kshetriya Sahkari Samiti and Others.

(2.) BY the impugned order it has been directed that the complainant be paid Rs. 36,800 by opposite party Nos. 1, 2 and 3 along with interest at the rate of 9% from the date of making of the complaint till the date of payment. Opposite Party Nos. 4 and 5 to the complaint were held not liable for any compensation.

(3.) THE three appellants are the three opposite parties in the complaint and the revision arises out of the execution proceedings, all of which have been connected and are being dealt with together.