A.Kabir, J. - (1.) -These two appeals have been taken up together for hearing and disposal as common questions of law and fact are involved.
(2.) The first of the two appeals is directed against the judgment and order dated 28th July, 1999, passed by the Commissioner for Work-men's Compensation, West Bengal, Calcutta, in Claim Case No. 154 of 1993, while the other appeal is directed against the judgment and order dated 30th July, 1999, passed by the said Commissioner in Claim Case No. 48 of 1994.
(3.) In the first matter, the Commissioner held that the claimant was entitled to get compensation amounting to Rs. 37,520/- as per the amended provisions of the Workmen's Compensation Act, 1923. A similar order was passed in the second matter wherein also compensation was assessed on the basis of the amended provisions of the aforesaid Act.;