BABAJI JEHAJI THAKOR Vs. JITENDRA AMBASHANKER MEHTA

JUDGEMENT

(1.) The matter is notified with an office note, which reads as under:-

(2.) Taking into consideration the age of the First Appeal, the matter is taken up for consideration in filing hearing.

(3.) The present First Appeal is filed by the original claimant Babaji Jehaji Thakor against judgment and order passed by the Hon'le MACT (No.3), Ahmedabad in MACP No.116 of 1979 dated 15.04.1980. The Hon'ble Tribunal was pleased to pass the following order:-