THAKKAR CHANDULAL HIRALAL Vs. AHEMADKHAN UMARKHAN PATHAN

JUDGEMENT

(1.) This appeal preferred under Section 30 of the Workmen Compensation Act, 1923 is directed against the judgment and order dated 06-12-2005 passed by the learned Commissioner, Workmen Compensation, Labour Court, Palanpur ("the Commissioner", for short) in Workmen Compensation Application No. 26-A of 1996 ("the application", for short).

(2.) The short facts giving rise to the present appeal are as under:

(3.) Being aggrieved by the order passed by the learned Commissioner, the appellant has preferred the appeal under Section 30 of the Workmen Compensation Act.