D.S. Sinha, J. - (1.) Heard Sri B. N Asthana, learned Senior Advocate appearing for the appellant and Sri A. K. Sachan, learned counsel appearing for the contesting respondent, at length and in detail.
(2.) These appeals under Section 82 of the Employees' State Insurance Act, 1948, hereinafter called the Act, are directed against orders and judgments of the Addl. City Magistrate II, Kanpur constituted as Employees' Insurance Court under the Act.
(3.) The appellant contends that the impugned orders and judgments are void as on the dates of passing of the impugned orders and judgments the Addl. City Magistrate II, Kanpur had ceased to be the Employees' Insurance Court and in his place the Civil Judge, Kanpur had been constituted as the Employees' Insurance Court under the Act with effect from May 17, 1988, the date of notification under Section 74(1) of the Act.;