PRAVEEN INDUSTRIES Vs. BANAWAR SINGH

JUDGEMENT

(1.) This appeal has come up for orders on the office objection regarding the maintainability of this appeal. The brief facts of the case which are relevant to decide the office objection arc as follows:- The respondent workman filed an application before the Workmen's Compensation Authority claiming compensation in respect of employment injury. The said application was allowed by the order of the authority dated 25/8/1987. On 18/9/1987 the appellants filed an application under Rule 41 (wrongly referred to as Rule 42) of the Workmen's Compensation Rules, praying for setting aside the order dated 25/8/1987 on the ground that no notice had been served on the appellants and therefore the order passed cx-parte against them should be set aside. This application was rejected by the order dated 4/8/1989 made by the authority upholding the objection of the workman that notice had been served on the appellants and there was no justification for the appellants not to have appeared before the authority. It is against the said Order the appellants have preferred this appeal under Order 43, Rule 1 of the Code of Civil Procedure. The office has raised an objection regarding the maintainability of the appeal.

(2.) Learned Counsel for the appellants submits that the appeal is maintainable in view of Rule 41 of the Workmen's Compensation Rules, 1924. The said Rule rcads:-

(3.) As could be seen from Rule 41, only certain specified provisions of the Code of Civil Procedure are made applicable to the proceedings under the Workmen's Compensation Act. Order IX of C.P.C. is one of them. Therefore, certainly an application for setting aside an exparte order could be filed under Order IX C.P.C. before the Workmen's Compensation Authority. But, the question which arises for consideration is, whether an appeal lies to this Court under the provisions of Code of Civil Procedure against an order made by the Workmen's Compensation Authority dismissing or allowing an application under any of the provisions under Order IX C.P.C.?