DHARMENDER SINGH Vs. DILDAR SINGH & ORS

JUDGEMENT

(1.) For the reasons stated in the applications, delay in filing and refiling is condoned. CMs stand disposed of.

(2.) Exemption allowed subject to just exceptions.

(3.) By this first appeal which is stated to be filed under Section 30 of the Employees' Compensation Act,1923 (in short 'the Act') challenge is laid to the impugned order dated 19.2.2013 which has dismissed an application for enhancement of compensation by taking the disability as 100%, although, there was an earlier judgment passed in the main proceedings for compensation filed under Section 22 of the Act. The earlier judgment is dated 11.6.2008.