B. ROWELL ROY Vs. KA THILI NONGLYER

JUDGEMENT

(1.) THIS is an appeal under Section 30 of the Workmen's Compensation Act (Act 8 of 1923) against an order of the Commissioner for Workmen's Compensation, United Khasi -Jaintia Hills, Shillong. It is not disputed that the Workmen's Compensation Act has been made applicable to this area by virtue of a Regulation. On 27 -9 -1957, the aforesaid Commissioner fixed the amount of compensation to be Rs. 2400/ - and directed the contractor B. Rowell Roy to deposit the amount with the Commissioner for payment to the dependant of the deceased.

(2.) I agree.