MAHABOOBI Vs. ABDUL RASHID

JUDGEMENT

(1.) THESE two appeals are interconnected. M. F. A. No. 1371 of 1994 is filed by the claimants before the Commissioner for Workmen's Compensation and labour Welfare Officer, Bijapur, for enhancement of the compensation whereas connected M. F. A. No. 1336 of 1998 is filed by the respondent No. 1 to absolve the liability under the impugned award. In both the appeals the common award dated 30. 9. 1993 in Case No. WCA:sr: 105 of 1992 is under challenge.

(2.) FOR the purpose of convenience, the parties hereto are referred to as they occurred in the first appeal, i. e. , M. F. A. No. 1371 of 1994.

(3.) IN the first appeal the appellants are represented by the learned counsel, Mr. Ramesh B. Anneppannavar whereas the respondents are represented by the learned counsel, Mr. Umesh R. Malimath. The second appeal filed by the respondent No. 1 since in the initial stage of issuance of notice to the respondents, Mr. Ramesh B. Anneppannavar is directed to take notice for the respondents-claimants. Mr. Umesh b. Malimath represented the appellant in the second appeal. The respondent Nos. 8 to 10 in the second appeal are given up by the learned counsel for the respondent for the reason that they are not the necessary parties. I heard the learned counsel for the respective parties.