COMMISSIONER FOR WORKMENS COMPENSATION Vs. STATE

JUDGEMENT

(1.) This reference has come up before us at the instance of the Commissioner for Workmen's Compen-sation, Thiruvananthapuram, who has re-ferred the following question to this court for a decision under section 27 of the Workmen's Compensation Act, 1923. The question reads thus:

(2.) We have perused the communication received from the Commissioner. We have heard Mr. Mathew John, learned counsel who assisted the court as amicus curiae on a request made by us.

(3.) Having considered the entire aspects of the matter, we are of the view that the answer to the above question lies in the provisions contained in section 167 of the Motor Vehicles Act itself, which is extract-ed hereunder: