NATIONAL INSURANCE COMPANY LIMITED Vs. GHANARAM SAHU

JUDGEMENT

(1.) Present is an appeal by the Insurance Company under Section 30 of the Workman Compensation Act, 1923 assailing the award dated 05/10/2017 passed by the learned Commissioner, Employees Compensation Act, Labour Court, Durg (C.G.) in case No. 09/E.C.Act/2016(Fatal).

(2.) Vide the said impugned award, the Tribunal in a death case has awarded a compensation of Rs.6,68,130/- with interest @ 12% per annum from the date of application.

(3.) The claimant in the instant case have also filed a cross appeal. Since, Rule 41 of Workman Compensation Act, 1944 envisages certain specific provisions of the C.P.C. which would be applicable under the Employees Compensation Act and where the provision of order 41 Rule 22 has not been mentioned, the cross appeal as such preferred by the claimant would not be maintainable.