PRADEEP NAIK Vs. YESSOTULSHIDAS NAIK

JUDGEMENT

(1.) Heard learned Advocate Shri S. Kantak, and Advocate Ms. Sapna Mordekar, for the Appellant and Advocate Shri N. Sawaikar for the Respondent.

(2.) This is an Appeal under Workmen's Compensation Act. It is seen that at the time of admission hearing a substantial question of law on which the appeal has been admitted was not framed.

(3.) At the outset, learned Advocate for the Appellant who has addressed the Court was called upon to specify the substantial question of law who has indicated those as follows :