GOURANGA DAS; HARENDRA DAS; KALIPADA NAMA; USHA RANI DAS AND OTHERS Vs. HEAD GEO-PHYSICS; BASIN MANAGER; OIL AND NATURAL GAS CORPORATION LIMITED; DEPUTY GENERAL MANAGER; HEAD AND OTHERS

JUDGEMENT

(1.) All these applications are being disposed of by a common order since the facts involved are identical.

(2.) Briefly stated, the facts of the case are that as many as nine petitions were filed before the Commissioner, Workmen Compensation. The claim petitions were allowed but the Commissioner, Workmen Compensation while making the award has deducted certain amount which had been paid by the opposite parties. The dependants filed the appeals claiming that the Commissioner was not entitled to make such deductions from the awarded amount.

(3.) All the dependants filed one joint appeal being MFA(W/C) 23 of 2007 and this appeal was admitted on 30.11.2007 on the following substantial question of law :