AMIRBHAI M DESAI Vs. MANUBHAI NARAYANBHAI PATEL

JUDGEMENT

(1.) HEARD learned advocate Mr. Mohanbhai Desai on behalf of appellant-claimant Amirbhai Mithabhai Desai and learned advocate Mr. S. B. Parikh appearing on behalf of respondent no. 2- New India Assurance Company Ltd.

(2.) THE appellant-claimant has challenged judgment and order passed by Ex-Officio Commissioner for Workmen's Compensation, Sabarkantha District at Himmatnagar in Workmen Compensation Application No. 17 of 1987 decided on 25/8/1988 whereby Commissioner for Workmen's Compensation has awarded Rs. 15,183. 70 in favour of original applicant. The Commissioner for Workmen's Compensation has also directed to recover 50% penalty of award i. e. Rs. 7,591. 85 from opponent no. 1 and also directed opponent no. 2 to pay interest at the rate of 12% on amount of compensation from date of application till realisation.

(3.) PRESENT appeal is preferred by appellant for Rs. 22,775. 55 i. e. for enhancement of compensation for the purpose of jurisdiction, advocate fee and court fee.