MANMOHAN Vs. GANGABAI

JUDGEMENT

(1.) THIS revision petition, presented under Section 115 of the Code of Civil Procedure, (for short 'the Code') is directed against the order dated 14.5.1993 rendered by the Labour Court, thereby declining the prayer to permit the examination of the counsel as a witness in the case.

(2.) BRIEFLY stated, the facts of the case are that the proceeding has been filed by the non -applicants under the provisions of the Workmen's Compensation Act. In this proceeding, a prayer was made to examine the counsel as a witness. This prayer was refused. Aggrieved by this order, the applicant has preferred this revision petition.

(3.) AS noticed, this is a revision petition preferred against the interlocutory order rendered by Labour Court in proceeding initiated under the Workmen's Compensation Act (for short, 'the Act').