BHAGAT RAM Vs. HEMENDER KUMAR GUPTA

JUDGEMENT

(1.) In these appeals, so filed under the provisions of the Workmen's Compensation Act, 1923 (hereinafter referred to as the Act), both Bhagat Ram (claimant) and Hemender Kumar Gupta (employer) have assailed same award dated 19.2.2007, passed by the Commissioner under the Workmen's Compensation Act, Karsog, District Mandi, H.P., in File No. 4, titled as Sh. Bhagat Ram vs. Sh. Hemender Kumar Gupta.

(2.) Appeal filed by the claimant, being FAO No. 86 of 2007, titled as Bhagat Ram vs. Hemender Kumar Gupta, stands admitted on the following substantial questions of law:-

(3.) Appeal filed by the employer, being FAO No. 107 of 2007, titled as Hemender Kumar Gupta vs. Bhagat Ram, stands admitted on the following substantial question of law:-