AHMAD AHSAN Vs. SURESH

JUDGEMENT

(1.) Heard Mr. Lal Mani Singh, learned counsel for the appellants and Mr. Bijai Prakash Tiwari, learned counsel for the respondent.

(2.) By way of this appeal, the appellants have challenged the judgment and award dtd. 21/6/2001 passed by Workmen's Compensation Commissioner/ Additional District Magistrate (City) Kanpur Nagar in Case No. 4 of 1996.

(3.) This Court while admitting the appeal did not frame any substantial questions of law and, therefore, questions of law framed by the appellants are required to be decided as per the said questions of law framed herein below:-