BHARATH GOLD MINES LIMITED OORGAUM Vs. MANIMALA

JUDGEMENT

(1.) THIS misc. first appeal by the BHARATH GOLD MINES LTD. . , oorgaum, K. G. F. filed under section 30 (1) of the Workmen's Compensation Act, 1923 is directed against the order dated 25. 1. 2001 in W. C. A. F. C. No. 6 of 1999, on the file of Commissioner for Workmen's compensation, Kolar District, K. G. F. , on the ground that subject-matter of appeal involves substantial question of law.

(2.) THE court has heard the arguments of the learned counsel appearing on both sides.

(3.) IN view of the grounds urged in the memorandum of appeal and at the time of arguments, the following points would arise for consideration: (1) Whether the appeal involves any substantial question of law? (2) What order?