DWARKU DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The aforesaid appeal and cross-objections are being disposed of by this common judgment since they arise out of one award of the Commissioner, Workmen's Compensation.

(2.) The first question which has to be decided is with regard to the maintainability of the cross-objections. Cross-objections have not been admitted and on 21.12.2006, the then Chief Justice while permitting the cross-objections to be placed on record did not pass any order formally admitting the same since Mr. Suneet Goel, learned Counsel for appellant, had raised an objection to the maintainability of the cross-objections.

(3.) Mr. J.L. Kashyap, learned Counsel for the cross-objector, relies upon the judgment of a learned Single Judge of Allahabad High Court in Moti Lal v. Thakur Das, 1985 ACJ 634 , in support of his contention that cross-objections are maintainable in an appeal under Section 30 of the Workmen's Compensation Act, 1923.