GIRISH KUMAR RAMCHARAN CHAUHAN Vs. SHAKARAJI BHANAJI NINAMA

JUDGEMENT

(1.) At the request of the learned Advocate for the appellant, the matter is taken up for final hearing.

(2.) Mr.Girishkumar Ramcharan Chauhan appellant original claimant has preferred the present appeal being aggrieved by judgment and award dated 17.07.1985 passed by the MACT (Main), Himmatnagar, Dist. Sabarkantha in MACP No.92 of 1983. The Tribunal was pleased to pass the following order:-

(3.) Learned Advocate for the appellant vehemently submitted that the Tribunal has committed an error in deciding Issue No.1, which reads as under:-