- (1.) The present appeal has been filed by the appellants-non-claimants under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as "the said Act") against the award dated 21.04.1999 passed by the Commissioner, Workmen's Compensation, Jaipur District, Jaipur (hereinafter referred to as "the Commissioner") in W.C.C.F.No.2/97, whereby the Commissioner had awarded the compensation for Rs.1,25,123/- alongwith interest @ 12% per annum in favour of the respondent Nos.1 & 2-claimants.
(2.) It appears that the respondents-claimants had filed the claim petition against the appellants as Shri Narain Das Sharma, who happened to be the son of the respondent Nos.1 & 2, had died in the accident, which was alleged to have been caused during the course of employment of the appellants on 11.12.1995. Apart from the fact that the appellants have not stated any substantial questions of law in their appeal memo as contemplated under Section 30 of the said Act, and the Court also had not framed any substantial questions of law, while admitting the appeal. Learned counsel Mr. Lokesh Sharma, for the appellants has also not been able to point out any substantial questions of law during the course of his arguments.
(3.) In view of the above, and in view of the fact that the amount of award has already been paid to the respondents-claimants, there being no stay against the execution of the award in question, the Court does not find any substance in the present appeal and the same is accordingly dismissed. The stay if any operating as on today shall stand vacated forthwith.;