ARUN BHANSALI, J. - (1.) This revision petition is directed against order dated 15.02.2020 passed by Additional District Judge, Suratgarh, District Sri Ganganagar, whereby the application filed by petitioner under Order VII Rule 11 CPC has been rejected.
(2.) The respondents- plaintiffs filed a suit for compensation on account of death of their son while working under respondent No.1 at the premises of petitioner.
(3.) The application was filed by the petitioner inter-alia with the contention that the suit was barred under Section 19(2) of the Employees Compensation Act, 1923 ('the Act') as the claimants dependents could have filed application for compensation before the Commissioner, Employees Compensation and prayed that the suit be dismissed under Order VII Rule 11(d) CPC.;