Ajay Bhanot, J. - (1.) Heard Sri V.C. Dixit, learned counsel for the appellant. None appears on behalf of the respondents.
(2.) This appeal under Section 30 of Workmen's Compensation Act, 1923 (hereinafter referred to as 'Act of 1923') has arisen from order and award dated 31.05.2004 passed by Workmen's Compensation Commissioner, Kanpur Region, Kanpur in W.C. Case No. 35 of 2003 (Sri Putti Lal @ Putai Lal and other Vs Sri Umakant Trivedi and other).
(3.) Proceedings under the Act of 1923 were instituted by the claimant-respondents against appellant-defendant no. 2. The said proceedings under the Act of 1923 were triggered by instituting a plaint.;