REGENT COMPUTRONICS PVT. LTD.

ACHOOR ESTATE Appellant

V/S

NABEESA Respondents

Referred Judgements :-

COMMISSIONERS FOR PORT OF CALCUTTA V. PRAYAG RAM [REFERRED TO]
PRATAP NARAIN SINGH DEO VS. SRINIVAS SABATA [REFERRED TO]
T VENKATA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SUKHAI VS. HUKUM CHAND JUTE MILLS LTD [REFERRED TO]
MERCHANT STEAM NAVIGATION CO LTD VS. MOHAMMED KUNJU APPUKKA [REFERRED TO]
SRI JAYARAM MOTOR SERVICE VS. PITCHAMMAL [REFERRED TO]
UNITED INDIA INSURANCE CO VS. SETHU MADHAVAN [REFERRED TO]
AGENT, EAST INDIAN RAILWAY VS. MAURICE CECIL RYAN [REFERRED TO]
KOCHU VELU VS. PURAKKATTU JOSEPH [REFERRED TO]
BENGAL COAL CO LTD VS. SEW PUJAN HARIJAN [REFERRED TO]
PANCHANAN GHOSE VS. BHAGGU BARI [REFERRED TO]

JUDGEMENT

(1.) These are appeals filed under S.30 of the Workmen's Compensation Act, 1923, for short 'the Act', against orders of the Commissioner for Workmen's Compensation (Deputy Labour Commissioner), Kannur, in different cases. When we noticed that a large number of appeals were being filed against the orders of this Commissioner, we di reeled the office to post them together. On a perusal of the records we prima facie found that in most of these appeals learned Commissioner has erred in fixing and awarding compensation. Accordingly we passed the following order on M.F.A.No.649 of 1993 on 13-7-1993:

(2.) In the nature of the contentions raised by learned counsel appearing for the parties the following general points arise for consideration:

(3.) Prior to 1984 Amendment S.4 of the Act was as follows:

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ACHOOR ESTATE Vs. NABEESA

Referred Judgements :-

JUDGEMENT

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