GURUBACHANDSINGH KARTARSINGH VIRK Vs. MUKATARSINGH BUTASINGH

JUDGEMENT

(1.) THIS appeal has been preferred by the original applicants/appellants herein, thereby challenged the judgment dated 11-06-1985, passed by the Commissioner, under Workmen's Compensation Act, yavatmal (for short 'the Commissioner'), in w. C. Case No. 13 of 1984, whereby the applicant under section 4 of the Workmen's compensation Act (for short 'w. C. Act') itself was dismissed, basically on the ground of delay, as contemplated under section 10 of the w. C. Act.

(2.) HEARD, Mr. A. A. Naik, the learned Counsel appearing lor the appellants. None appeared for the respondent inspite of service. The respondent (original non-applicant) was expartc even before the commissioner.

(3.) AN application under section 4 of the W. C. Act, dated 25-7-1984, was preferred by the appellant before the Commissioner, and prayed for award of Rs. 50,000/- towards compensation. The applicants are father and mother of Jagbindarsingh, who died in an accident on 24-01-1982 in Village Umari, district Yavatmal. The original non-applicant is a Transport contractor. The truck was owned by him. The deceased was in the employment of the non-applicant/respondent. The salary of the deceased was at about Rs. 450/- per month, apart from the T. A. and D. A. and other benefits as per the prevailing custom in the transport line.