NEELABAI MAHADEO SALUNKE Vs. SHAMRAO TATOBA PAWAR

JUDGEMENT

(1.) THIS appeal involves consideration of important question of law relating to interpretation and application of section 110-AA of the Motor Vehicles Act, 1939.

(2.) THIS is an appeal by the original applicants against an order dated 8th January, 1986 passed by the learned Commissioner for Workmens Compensation in Workmens Compensation Case No. (LCS) 1 of 1980. By the impugned order, the learned Commissioner dismissed the above referred application as not maintainable in law by invoking section 110-AA of the Motor Vehicles Act, 1939.

(3.) SECTION 110-AA of the Motor Vehicles Act, 1939 reads as under :