GANI Vs. DHAPURI

JUDGEMENT

(1.) THESE two revisions have been filed by Gani against a single order of the workmen's Compensation Commissioner under the Workmen's Compensation Act (No. VIII of 1923), and raise an identical question of law, namely, whether the said order is appealable under Section 30, Workmen's Compensation Act.

(2.) IT is unnecessary for the present purpose to narrate the facts in any detail. It is sufficient to state that the opposite parties are the dependants of the deceased workmen and the learned Commissioner having held that they had died as a result of personal injuries caused to them by an accident arising out and in the course of their employment, has directed that the petitioner should pay a compensation of rs. 1,500 to each set of dependants of the workmen concerned, and he has distributed these amounts among the various dependants in the manner stated in the order. The question for determination is whether the order of the Workmen's compensation Commissioner which is sought to be challenged before me in these revisions, is appealable under Section 30 of the Act.

(3.) AS the question was of some importance I directed notice to be issued to the learned Government Advocate. Having heard the learned counsel for the petitioner and the learned Government Advocate, I have come to the conclusion that the order of the Workmen's Compensation Commissioner was and is open to appeal, and, therefore, the present revisions are incompetent. I now proceed to state the reasons which have led me to this conclusion.