ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) These appeals arise from the final judgment and order dated 22.08.2017 passed by the High Court of Delhi at New Delhi in FAO No.424 of 2016 whereby the Single Judge of the High Court allowed the appeal filed by respondent No.1 herein and set aside the order dated 06.05.2016 passed by the Employees' Compensation Commissioner, Delhi by which the Commissioner partly allowed the claim petition filed by the appellant herein. By order dated 11.09.2017, the High Court also dismissed the application bearing C.M. No.32982 of 2017 in FAO 424/2016 filed by the appellant herein for setting aside the judgment dated 22.08.2017.
(3.) These appeals involve a short point. Few facts need mention infra to appreciate the point. Facts are taken from the list of dates and SLP.;