RAJENDRA AGRAWAL Vs. OMKAR SINGH

JUDGEMENT

(1.) This appeal was admitted on 03.07.2017 by learned Single Judge but the substantial question of law could not be formulated as per requirement of Section 30 of the Workmen's Compensation Act, 1923.

(2.) We have heard learned counsel for the appellant on admission.

(3.) Shri Rakesh Thakur, learned counsel for the appellant submits that in this appeal, two substantial questions of law are involved. The 1st question is, "Whether the Commissioner, Workmen Compensation justified in holding that the deceased died in an accident arising out of and during the course of employment" and the 2nd question which he tried to formulate is, "Whether the Commissioner, Workmen Compensation justified in imposing the penalty under Section 4A(3)(b) of the WC Act of 1923, without issuing Show-Cause Notice to the appellant under Proviso to Section 4A(3)(b) of the Act of 1923."