Section 29 in The M.P. Workmen's Compensation Rules, 1962
29. Power to postpone trial of issues of fact where issues of law arise.
- When issues both of law and of fact arise in the same case, and the Commissioner is of opinion that the case may be disposed of on the issues of law only, he may try those issues first, and for that purpose may, if he thinks fit, postpone the settlement of the issues of fact until after the issues of law' have been determined.
