- (1.) The matter was heard at length on 14.10.2019 and while order was being dictated for dismissing the appeal, Counsel for the appellant sought some time to show certain citations. On his request, the matter is listed today in 'To be mentioned' category.
(2.) This misc. appeal under Section 30 of Workmen's Compensation Act, 1923 has been preferred for the following prayer : 'It is, therefore, most humbly and respectfully prayed that this appeal may kindly be allowed with costs, the judgment/ order dated 23.8.2004 passed by learned Workmen's Compensation Commissioner, District Udaipur in W.C. Case No. 39/2000 (ALC) may kindly be set aside to the extent of penalty and funeral expenses imposed upon the appellant and the Insurance Company (respondent No. 6) may kindly be held liable for payment of penalty and funeral expenses.'
(3.) This appeal has been preferred by employer of the driver-Jethpuri Goswami, who met with an accident on 12.5.2000 during the course of his employment.;