- (1.) THESE miscellaneous appeals under Section 30 (1) of the Workmen's Compensation Act, 1923 (for short the 'act') have been directed against the orders dated December 30, 1992, passed by the Commissioner for Workmen's Compensation, Kota, awarding compensation to the claimant-Respondent No. 1.
(2.) AS common questions of law are involved in these appeals, they are decided by one common judgement,
(3.) THE first submission of the counsel for the appellant is that the deceased Smt. Geeta and Smt. Chhania were in the employment of Shri Durga Shanker and not in the employment of the appellant and as such the claim cannot be decreed against the appellant.;