DILIP GOHAIN Vs. BHUPINDER SINGH

JUDGEMENT

(1.) HEARD Mr. J. Singh, learned senior counsel assisted by Ms. Bhuyan, learned counsel for the appellant and Mr. S. Dutta learned counsel for the respondent No. 1. Heard also Mr. A. Haniffa for respondent No. 2.

(2.) THESE appeals are directed against a common judgment and order dated 09. 06. 2006 passed in MAC Case No. 120/03 and 121/03, by the Member of MACT, Golaghat, Assam, and as such they are taken up together for hearing and disposal.

(3.) ON the basis of evidence adduced by the parties and also the documents produced and exhibited, the learned tribunal passed the impugned judgment awarding no compensation to the appellants. Aggrieved by the aforesaid judgment the appellants have filed the present appeals.