ORIENTAL INSURANCE CO. LTD Vs. SUNITA SETHI

JUDGEMENT

(1.) Issue notice. Notice is accepted by learned counsel appearing for the respondents.

(2.) For the reasons stated in the application, application is allowed. Appeal is restored to its original number.

(3.) Appellant has impugned the award dtd. 12.12.2019 as modified by order dtd. 10.01.2020 whereby the claim petition filed by respondent no. 1, has been allowed and compensation awarded.