(1.) HEARD learned counsel for the parties. Admittedly, this appeal has been filed against the interlocutory order whereby the learned Single Judge has granted subsistence allowance to the workman. The main Special Civil Application has already been decided. That having been the position, the interim order has been merged into the final order. In that view of the matter, no adjudication against the interlocutory order is required to be made. Hence, the appeal has been rendered infructuous and the same is disposed of accordingly.