LAXMIBEN BUDHABHAI PADHIYAR Vs. JAYANTIBHAI CHHOTABHAI

JUDGEMENT

(1.) Heard Mr.M.C. Shah, learned counsel for the under the authority of Mr.Sunil M.Shah, learned counsel for the appellants. None for the respondent Nos.1 to 4 though the name of Mr.K.F. Dalal, learned counsel is shown.

(2.) Mr.K.F. Dalal, learned counsel also appears for appellants in First Appeal No.1285 of 1987. Yesterday also none appeared for the appellants of First Appeal No1285 of 1987, therefore, I had adjourned the case for today, under a high hope that Mr.K.F. Dalal, learned counsel or, somebody under his authority, would appear in the Court, but I am disillusioned, nobody appears for Mr.K.F. Dalal, learned counsel. Under the circumstances, I dismiss the First Appeal No.1285 of 1987 and proceeded ex-parte in First Appeal No.220 of 1987.

(3.) Mr.Shah, learned counsel for the appellant claimant submitted that the tribunal was unjustified in holding the deceased negligent to the extent of 50% and erred in deducting 50% amount from the entitlement.