DANIAL NANA PATHARE Vs. TILAKNAGAR INDUSTRIES LTD

JUDGEMENT

(1.) The respondents were put on notice by this Court by order dated 15.7.2008 for final disposal of he appeal on ground "g" which was considered to be the substantial question of law under section 30(2) of the Workmen's Compensation Act, 1923 ("the said Act").

(2.) Heard Shri Sawji, learned Advocate for the appellant and Shri Upadhye, learned Advocate for respondents.

(3.) Even though, there is no formal order of admission, respondents were put on notice for final disposal of the appeal on the .following ground:-