MANAPPA Vs. GANGAPPA

JUDGEMENT

(1.) Being aggrieved by dismissal of their claim petitions filed under Sec. 22 of the Employee's Compensation Act, 1923 (hereinafter referred to as 'the Act' for short), the petitioners have filed these appeals under Sec. 30(1) of the Act.

(2.) For the sake of convenience, the parties are referred to by their rank before the Tribunal.

(3.) It is the case of the petitioners that they were working as labourers in tractor and trailer bearing registration No.KA-36/TB-7599 and KA-36/T- 5521 respectively belonging to respondent Nos.1 and 3. They were insured respectively with respondent Nos.2 and 4.