NANDKESHWAR Vs. MST.SUNHARO

JUDGEMENT

(1.) By this order I.A. No. 1/2016 application for condonation of delay in filing the instant miscellaneous appeal is being disposed of.

(2.) Respondents No. 1 to 5 had filed a claim case against the appellants and respondents No. 6 and 7 for compensation of Rs.9,23,678.00.

(3.) The Commissioner for Employees' Compensation, Labour Court at Bilaspur had passed the impugned award on 2/12/2015 directing the appellants that they shall deposit a sum of Rs.5,15,010.00 within a month in his Court.