HIRABEN JASHWANTBHAI RATHOD Vs. MANJURHUSSAIN AHMEDMIYA KADRI

JUDGEMENT

(1.) Since both the appeals arise out of award and judgement dtd. 31/7/2006 in MACP No.310 of 2000, passed by the MACT (Aux.), Ahmedabad, they are being disposed of by this common order.

(2.) The original claimants-appellants (First Appeal No.1052 of 2007) being dissatisfied with the quantum of compensation filed the appeal seeking enhancement of the compensation.

(3.) The original respondent ST Corporation (First Appeal No.4438 of 2007) filed the appeal, on the issue of negligence.