GALIABHAI DIPAKTARA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) In this appeal, notice was issued to the respondents for summary disposal. The respondents are served and have appeared through their learned counsel.

(2.) Appeal is admitted. Learned counsel, Mr. K.J. Macwan for M/s. Trivedi & Gupta, waives service of notice in the appeal on behalf of the respondents.

(3.) This is an appeal under Sec. 30 of the Workmen's Compensation Act, 1923, at the instance of the original applicant-workman, challenging the judgment and award dated April 29, 2000, of the learned Commissioner for Workmen's Compensation, wherein no interest has been awarded. It is understood that refusal to award any penalty is not the subject matter in the present appeal.