Summary of Opinion

Factual and Procedural Background

The Tribunal heard the Learned Counsel for the Applicant/Appellant in two appeals numbered 137 of 2013 and 138 of 2013. The grounds raised in these appeals had previously been considered by the same Tribunal in Appeal no. 11 of 2012, where a judgment was rendered rejecting those grounds. The current opinion addresses whether the present appeals should be admitted in light of that prior judgment.

Legal Issues Presented

1. Whether the present appeals (Appeal no. 137 of 2013 and Appeal no. 138 of 2013) should be admitted when the grounds have already been considered and rejected by the Tribunal in Appeal no. 11 of 2012.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

Court's Reasoning and Analysis

The Tribunal noted that it had heard the Learned Counsel for the Applicant/Appellant. It observed that the grounds raised in Appeal no. 137 of 2013 and Appeal no. 138 of 2013 were already dealt with by the Tribunal in Appeal no. 11 of 2012, where those grounds had been rejected. Because the prior judgment was directly applicable to the issues raised in the current appeals, the Tribunal was not inclined to admit the appeals for fresh consideration. On that basis, the Tribunal concluded that further adjudication of the same grounds was unnecessary and proceeded to dismiss the appeals.

Holding and Implications

The Tribunal dismissed Appeal no. 137 of 2013 and Appeal no. 138 of 2013.

Implications: The direct effect of the decision is that both appeals are disposed of (dismissed) because the Tribunal found a prior, applicable judgment (Appeal no. 11 of 2012) that had already rejected the same grounds. The opinion does not articulate any broader legal implications or the setting of a new precedent beyond applying the earlier judgment to these matters.