SOMAN NAIR Vs. KASHINATH V BADIGER

JUDGEMENT

(1.) Heard Mr. N. Sardessai for the appellant. Respondent though served, has not put in appearance.

(2.) This appeal under Section 30 of the Workmen's Compensation Act, 1923, was admitted on 17.1.2002. However, no substantial question of law as required under Section 30 of the Act was framed at the time of admission of the appeal.

(3.) Since no substantial question of law was formulated at the time of admission after hearing Mr. Sardessai for appellant, the following substantial question of law is framed: