UNION OF INDIA Vs. BAISHAKHI DEVI KHARAK SINGH

JUDGEMENT

(1.) THIS appeal has been preferred by the appellants under Section 30 of the Workmen Compensation Act, 1923 against the judgment and order dated 25. 02. 2005 passed by Workmen Compensation Commissioner/district Magistrate, Pithoragarh in Workmen Compensation Case No. 41 of 2002, Smt. Baishakhi Devi and others Vs Union of India and others and order dated 04. 02. 2008 passed by Workmen Compensation Commissioner/district Magistrate, Pithoragarh in Review Petition No 12 of 2006, Commanding Officer 65 Construction Company (GREF) Vs Smt. Baishakhi Devi and others.

(2.) PERUSAL of the impugned judgment and order dated 25. 02. 2005 shows that the Workmen Compensation Commissioner/district Magistrate, Pithoragarh after hearing learned counsel for the parties and perusing the entire material available on record imposed the liability of compensation upon Commanding Officer 65 Construction Company (GREF) and awarded a sum of Rs. 1,93,379/- along with interest @ 8% per annum from the date of filing the petition till the payment. Thereafter, the appellant preferred the review petition against the aforesaid judgment and order before the Workmen Compensation Commissioner/district Magistrate, Pithoragarh, which was dismissed vide order dated 04. 02. 2008 on the ground of delay in filing the review petition.

(3.) FEELING aggrieved by the aforesaid orders, the appellants preferred this appeal before this Court.