ASHOK V PATIL Vs. ADIVEPPA AND ORS

JUDGEMENT

(1.) This appeal by an unrighteous employer is filed questioning the order and award dated 24.02.2006 passed in WCA:NF:94/2002 passed by Workmen's Compensation Commissioner, Haveri, whereunder claim petition filed by the 1st respondent herein has been allowed in part and a compensation of Rs.1,07,831/- has been ordered to be paid with interest @ 12% p.a. payable after 30 days from the date of filing of the claim petition if not deposited within said date.

(2.) I have heard the arguments of Shri. Mahesh Wodeyar, learned advocate appearing for appellant, Shri. Madanmohan M.Kannur, learned advocate appearing for respondent No.1 and Smt.Aruna Deshpande, learned advocate appearing for respondent No.3. Though respondent No.2 is served and represented by Shri. R.G.Hegde, there is no representation on behalf of respondent No.2 today.

(3.) Learned advocates appearing for both the parties would fairly submit that though appeal has been admitted by this Court on 22.02.2008, substantial question of law has not been formulated and request this Court to formulate the same, adjudicate it and same be answered.