GUMAN MAL LODHA, J. - (1.) THE respondent is widow of Radhey Shyam, the employee of the Railway who died in accident on 26 -10 -1979 while on duty and employment of the Railway. Compensation of Rs. 24,000/ - has been allowed to her although the claim was for Rs. 30,000/ -.
(2.) THE order was passed on 12 -11 -1981 and the Railway then moved for an application for setting aside the order on the ground that no service was effected on the Railway. This application was dismissed by the Workmen Compensation Commissioner on 27 -8 -1983. Mr. Bapna is justified in his submission that law for citizens and all litigants to dispute is alike and the Railway was entitled for an opportunity to contest the case.
(3.) ACCORDING to the finding of the Workmen Compensation Commissioner on 27 -8 -1983 he was of the opinion that during the arguments the counsel for the Railway did not assert that signatures on the receipt of the notice by Registered post are not of any of Railway Employee. The exact finding is as under: .........[vernacular ommited text]...........;