JAYANTILAL AND CO Vs. GARASIA RAJVIRBA UDESINH

JUDGEMENT

(1.) These two appeals are directed against a common judgment and award of learned Commissioner for Workmen's Compensation ("Commissioner" for short, hereinafter) at Rajkot, in W. C. (F) Applications Nos. 4 and 5 of 1978. The aforesaid two applications for compensation under the provisions of the Workmen's Compensation Act, 1923 ("Act" for short, hereinafter), came to be disposed of, on 19-1-1980.

(2.) The appellant, in both the appeals, is the original opponent No. 3, in both the W. C. (F) Applications. In First Appeal No. 1386 of 1980, original opponent No. 3 in W. C. (F) Application No. 5 of 1978 is the appellant, respondents Nos. 1 and 2 are the original applicants, respondents Nos. 3, 4 and 5 are the original opponents Nos. 1, 2 and 4 and respondents Nos. 5 to 10 are the original opponents Nos. 5 to 10, as such, who are not necessary parties in the present appeal.

(3.) In First Appeal No. 1369 of 1980, the appellant is the original opponent No. 3 in W. C. (F) Application No. 4 of 1978, respondents Nos. 1 and 2 are the original applicants and respondents Nos. 3, 4 and 5 are the original opponents Nos. 1, 2 and 4.