KULDEEP SINGH Vs. PANNA LAL AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant before this Court is an employee who had made a claim under Workmen's Compensation Act against the Respondent-employer, as he had suffered injury in the course of his employment.

(3.) It was a case of the Respondent-employer that the employer had agreed to pay a sum of L 1,50,000/- by way of compensation. But the said settlement had not been registered, as required under the provisions of Section 29 of the Workmen's Compensation Act. In view of the above fact, when the employee had approached the Commissioner, the Commissioner had not considered the settlement which had not been registered.