M R MISHRIKOTI Vs. MUKTUMSAB HASANSAB ASOTI

JUDGEMENT

(1.) This is an appeal under S.30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as the Act), from an order of the Commissioner for Workmen's Compensation, Dharwar (hereinafter referred to as the Commissioner), directing the appellant to pay Rs.2314 as compensation to the respondent, the widow of a deceased workman.

(2.) When the appellant presented the memorandum of appeal, he did not produce along with it a certificate to the effect that he had deposited with the Commissioner the amount payable under the order appealed against. The Office of this Court had raised an objection in regard to non-production of such certificate. The Bench which considered that objection, made the following order on 14-6-1968:

(3.) Even now the appellant has not deposited with the Commissioner the amount payable under the order now under appeal. The third proviso to sub-sec. (1) of S.30 of the Act reads: