(1.) BY way of this appeal, the appellants have challenged the judgment and order, dated 17 April 2001, passed by the Commissioner under Workmen 's Compensation Scheme (hereinafter referred to as the Commissioner) in Workmen Compensation Application No.57 of 1998.
(2.) THE facts in brief leading to the filing of the present appeal can be set out as under :
(3.) SRI . M.R Bhatt, learned advocate appearing for the respondents has supported the order of the Commissioner and has submitted that the order of the Commissioner is just and proper and does not call for any interference by this Court. He has placed reliance on the decisions of the Apex Court in the case of Jyothi Ademma v. Plant Engineer, Nellore, and another reported in 2006 (3) L.L.N. 811 as well as Shakuntala Chandrakani Shreshti v. Prabhakar Maruti Garvali and another reported in 2007 (1) L.L.N. 570 and submitted that the issues involved in the aforesaid cases squarely covers the case of the present appellants and therefore the present appeal is required to be dismissed.