KANTILALGORDHANDAS LALAKIYA Vs. LAXMICHAND KHIMASIYA

JUDGEMENT

(1.) HEARD learned Advocate Mr. Premal S. Rachh for M/s. Thakkar Associates for appellant employer, learned Advocate Mr. UT Mishra for respondents Nos. 1, 2 and learned Advocate Mr. Barot for learned Advocate Ms. Avani S. Mehta for respondent No. 3.

(2.) THROUGH this appeal, appellant has challenged judgment rendered by learned Ex Officio Commissioner for Workmen Compensation Jamnagar in WC (Fatal) Case No. 37 of 2000 Exh. 70 dated 16.5.2006 wherein Commissioner for Workmen's Compensation has exonerated respondent No. 3 insurance company while deciding issue No. 5A and 5B and ordered that entire amount of compensation with penalty and interest is to be paid by employer as directed by Commissioner.

(3.) THUS , considering statement made by learned Advocate on behalf of appellant that appellant has deposited an amount of Rs. 2,18,470 by Demand Draft d ated 13.4.2007 and subsequently a further sum of Rs. 2,30,809.00 by way of penalty and interest as ordered by learned Commissioner for Workmen's Compensation, Jamnagar, appeal was admitted by this Court on 23.4.2007.