- (1.) Imploring annulment of the order dated 10th of October 2012, passed by the learned Workmen Compensation Commissioner, Bhilwara, the appellants (employer) have preferred this appeal under Section 30 of the Workmen's Compensation Act, 1923 (for short, hereinafter referred to as 'the Act of 1923').
(2.) The appeal was presented on 7th of December 2012 and the office reported following four defects: 1.Certificate by the Commissioner to the effect that appellant has deposited with him the amount payable under the appeal not filed. 2.Valuation of the court fee left blank. 3.Rs.10/- court fee not affixed on memo of appeal. 4.Synopsis not filed.
(3.) Subsequently, the appellants have made good the second defect by affixing court fee of Rs.10/-. However, the other defects were not taken care of.;