ALOK SHARMA, J. - (1.) This miscellaneous appeal under Section 30 of the Workmen' Compensation Act, 1923 (hereinafter 'the 1923 Act') has been filed by the non claimants District Project Coordinator, District Primary Education Programme, Sawai Madhopur (hereinafter 'the non claimants') against the judgment dated 31-3-2008 passed by the Workmen' Compensation Commissioner, Sawai Madhopur (hereinafter 'the Commissioner'), whereby the Commissioner has found the respondents claimants (hereinafter 'the claimants') entitled to compensation for a sum of Rs. 2,22,196/- along with interest at the rate of 12% from 11-6-2007 the date of filing the claim petition.
(2.) The only contention of the counsel for the appellant is that the deceased Sohan Lal was not a workman as defined in extant Section 2 (n)of the Act of 1923.
(3.) Heard learned counsel for the parties and perused the impugned judgment dated 31-3-2008.;