- (1.) This Misc. Appeal under section 30 of Workmen's Compensation Act, 1923 has been preferred against the award dated 5.4.2010 passed in Claim Case number WCCF 48/2009 by the Workmen Compensation Commissioner, Jaipur Distt.-II, Jaipur against the present appellant.
(2.) The only contention of the present appellant is that compensation awarded is on higher side and the income of the deceased was assessed on higher side. Ration card has been produced before the court below suggests that the family is living below poverty line and hence the award should be appropriately reduced.
(3.) Per contra contention of respondent is that appeal is not maintainable looking to the proviso of section 30 of Workmen's Compensation Act.;