DEPUTY EXECUTIVE ENGINEER Vs. RAMILABEN RATANSINH DAMOR

JUDGEMENT

(1.) Heard learned advocate Mr.Bhargav V. Pandya for the appellant and learned advocate Mr.Nishit A. Bhalodi for the respondent nos.1 to 5.

(2.) By this appeal under Sec. 30 of the Employee's Compensation Act, 1923 (for short "the Act") the appellant has proposed the following substantial questions of law:

(3.) The brief facts of the case are as under: