DY ENGINEER GEB Vs. KARSHANBHAI GANESHBHAI

JUDGEMENT

(1.) This appeal under Section 30 of the Workman's Compensation Act arises from the award dated 23rd March 2001 passed by the Commissioner of Labour in Workman Compensation Case (fatal) No. 87 of 1993 granting a sum of Rs. 70,384/- towards compensation with interest at the rate of 6% and also granting additional compensation at the rate of 50% towards penalty.

(2.) By order dated 29th August 2001 the appeal was admitted and the Court, by the interim order dated 29th August 2001, permitted the opponent to withdraw 40% of the deposited amount.

(3.) Despite the service of the process, the opponents have not entered appearance. Mr. Hasurkar learned advocate has appeared for the appellant-Board.