AJAI KUMAR SINGH Vs. SHAUKAT ALI

JUDGEMENT

(1.) As the controversy involved in both the appeals is identical, the same is being decided by the common judgment and order treating the F.A.F.O. no.208 of 1996 as leading case.

(2.) Heard learned counsel for the appellant and the learned counsel for the respondents.

(3.) This is a claimant's appeal seeking enhancement against the judgment and order dated 5.1.1996 passed by the tribunal in M.A.C.P. no.160 of 1993.