SANJAY TARAKUMAR TIBDIWALA Vs. JAWED

JUDGEMENT

(1.) Heard the learned Advocates for the respective sides. Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By an order dated 10/03/2014, the petitioner was directed to file a specific affidavit clearly stating therein whether he intends to deposit the entire amount as ordered by the Compensation Court alongwith interest accrued thereon before this Court. If the petitioner pleads of financial difficulties, he shall submit a list and details of his immovable properties by filing an affidavit to that extent.

(3.) An affidavit has now been tendered across the bar and a copy thereof is served on the respondent's Advocate. It is an admitted position that the judgment of the Workmen's Compensation Court dated 15/12/2009 in W.C.Application No. 19/2001 has not been challenged by the petitioner and has therefore attained finality.