SARPANCH GRAM PANCHAYAT Vs. TARA BAI

JUDGEMENT

(1.) THE appellants have filed this appeal against the orders dated 29. 3. 1990 and 3. 12. 1990 passed by the Commissioner under the Workmen's Compensation Act.

(2.) BRIEFLY stated, the facts of the case are that Smt. Tara Bai and others filed a petition under Section 10 of the Workmen's Compensation Act, 1923 (hereinafter referred to the Act) against the appellants and Mangal son of Nant Ram. On 28. 12. 1989, the following order was passed by the Commissioner :

(3.) ON 14. 3. 1990, respondent No. 3 Mangal son of Nant Ram, was deleted from the array of the respondents.