- (1.) The matter comes up for confirmation of the interim order granted by this Court on 27.08.2010. The appeal was admitted on 07.10.2015.
(2.) With the consent of the parties the matter is finally heard.
(3.) This appeal under Section 30 of the Workmen's Compensation Act, 1923 ('the Act') has been filed by the appellant aggrieved against the judgment dated 31.03.2010 passed by the Workmen's Compensation Commissioner, Bhilwara ('the Commissioner'), whereby the Commissioner for death of one Goverdhan Singh awarded a sum of Rs.3,37,800/- as compensation alongwith interest of Rs.1,31,764.;