GURDIAL SINGH Vs. COMMISSIONER, WORKMENS COMPENSATION ACT, HISAR

JUDGEMENT

(1.) DESPITE service, no one had appeared for the respondents and, therefore, only the appellant has been heard.

(2.) THE appeal was filed against the order passed on 18.12.1989 by the Commissioner under the erstwhile Workmen's Compensation Act, whereby the claim preferred by the appellant was decided on the basis of settlement between the parties.

(3.) RESPONDENT No.3 herein, who is son of respondent No.2, paid sum of Rs.8000/ - to the appellant as per the statement made earlier in the proceedings. The amount was received by the appellant and he said that he would have no further claim after that. The Commissioner passed the order in view of the statements made before him and disposed of the claim petition.