BUDDHI BAI Vs. KRITI INDUSTRIES LTD.

JUDGEMENT

(1.) BY filing this writ under Article 227 of the Constitution of India, the claimant seeks to challenge the order dated 3.5.05/6.5.05 passed by Commissioner, Workmen Compensation (Labour Court Indore) in case No. 19/01 (WCF) P/1-C.

(2.) FACTS of the case are these.

(3.) THIS award became final because no one challenged the same in appeal.