SHAGUFTA AND ORS Vs. AVNISH SINGH AND ANR

JUDGEMENT

(1.) Heard learned Counsel for the parties finally.

(2.) Only short question involved in this appeal is whether the learned Workmen?s Compensation Commissioner erred in allowing the review petition filed by the owner/respondent.

(3.) Learned Counsel for the parties submit that the appeal itself may be decided in view of the fact that above question of law is involved in this appeal.