KAP STEEL LIMITED Vs. R SASIKALA

JUDGEMENT

(1.) In this appeal presented under Section 30 of the Workmen's Compensation Act ('the Act' for short), the following two questions of law arise for consideration:-

(2.) In order to appreciate the two questions, it is necessary to set out the provisions of Section 30 of the Act.

(3.) Sub-section (1) of Section 30 of the Act provides that the appeal shall lie to this Court as against orders specified under clauses (a) to (e) of the said sub-section. Sub-section (2) prescribes the period of limitation for appeal and provides that the limitation is 60 days. Sub-section 3 of Section 30 of the Act provides that the provision of Section 5 of the Indian Limitation Act shall be applicable to appeals under the said Section.