JAGAT SINGH, J. - (1.) THESE 10 misc. appeals have been filed under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as "the Act") against a joint order dated 9.3.1994 passed by Workmen's Compensation, Nagaur.
(2.) THERE being common questions of fact and law involved and the common arguments have been advanced, therefore, these misc. appeals are being decided by this common judgment, copy of which be placed in each file.
(3.) BY the impugned order the learned Commissioner has accepted the applications filed by the workmen or their dependents filed under Section 3 of the Act and has awarded different amount of compensation as per Section 4 read with Schedule IV of the said Act. The amount awarded to each of the applications is as under : - Name of Application Compen - Date of Penalty Period of Interest Total Applicant No./date of sation death @ 50% interests @ 6% amount filing claim awarded (months) (Rs.) (Rs.) 1 2 3 4 5 6 7 8 Kesudi 5/92 42865/ - 28.3.92 21433/ - 21 4501/ - 68799/ - 23.8.92 Dhayali 32/92 60659/ - 16.6.92 30330/ - 21 6369/ - 97358/ - 16.6.92 Bajudi 72/92 60659/ - 17.11.91 30330/ - 21 6369/ - 97358/ - 8.6.92 Rehmat 99/92 63808/ - 8.9.91 31904/ - 21 6700/ - 102412/ - 10.6.92 Sugani 125/92 37380/ - 19.11.90 18690/ - 21 3925/ - 59995/ - 8.6.92 Panki 164/92 46784/ - 14.8.92 23392/ - 17 3977/ - 74153/ - 5.8.92 Nanudi 165/92 46561/ - 31.3.90 23281/ - 17 3958/ - 73800/ - 10.8.92 Mamaki 175/93 322651 - 28.2.89 16133/ - 14 2259/ - 50657/ - 25.12.92 Teja 177/93 36274/ - 21.12.91 18137/ - 14 2539/ - 56950/ - 25.12.92 Ladkanwar 178/93 52332/ - 23.12.90 26166/ - 14 3663/ - 82161/ - 25.12.92 All the claimants came with a plea that they were employed in the Tungusten Mines at Degana run by non -applicant, appellant herein, for a period ranging from six to ten years and have contacted occupational disease sillicosis. Mangla and Raju workmen filed the applications themselves during their life time and passed away pending litigation whereas remaining eight applications have been filed by widows or L.Rs. after death of workmen. All the applications have been filed in form "F" as prescribed under Rule 20 of the Workmen's Compensation Rules, 1924 (hereinafter referred to as "the Rules"). In all the applications period during which the workmen remained employed with the appellant corporation and the salary drawn by it along with age of the workmen were mentioned. The lump sum payment required was also mentioned. All the applications were accompanied with X -Ray report, medical certificate, blood examination report and sputum examination report among others.;