CHUNILAL Vs. SUNITA RAMKISHAN KAMBLE

JUDGEMENT

(1.) Heard both sides. The present first appeal has arisen out of the award passed by the learned Commissioner under the Workmen's Compensation Act, directing the present applicant/appellant to pay compensation to the present respondents for the death of deceased Ramkishan. As there is delay in filing the first appeal, the present civil application for condonation of delay is filed.

(2.) For the reasons stated in the application, the delay is condoned. The application is accordingly disposed of.

(3.) The first appeal stands admitted, on registration thereof, on the following question of law: