MANHARSINH INDUSINH SISODIYA Vs. NATVARBHAI KHUSHALBHAI PATEL

JUDGEMENT

(1.) The present appeal is filed by the Original workman against the judgment and award passed by the Ld. Workmen Compensation Commissioner, Himmatnagar, dtd.06.03.2004 in Workman Compensation application No.226 of 1996 (Old No.219 of 1994).

(2.) The short facts of the present appeal are as under.

(3.) Heard Mr.K.R.Raval, learned advocate for the appellant and Mr.M.J.Shelat, learned advocate for the respondent no.2. Though served, none appears for the respondent no.1.