VALJI P. Vs. MEGHRAJJI NATUBHA

JUDGEMENT

(1.) Heard learned Senior advocate Mr. Anshin H. Desai for appellant and learned Mr. Shashikant S. Gade for respondent No.3.

(2.) The present First Appeal is filed under Sec. 30 of the Workmen Compensation Act, 1923 (hereinafter referred to as 'the Act').

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