USHA SRIVASTAVA Vs. PROGRESSIVE FINLEASE LTD AND ORS

JUDGEMENT

(1.) Present is an appeal under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as "the Act') against the impugned judgment dated 23.11.2011 passed by the Commissioner under the aforesaid Act wherein claim petition of the appellant for grant of compensation has been dismissed.

(2.) Briefly, the facts leading to the filing of the present appeal are as under:-

(3.) Aggrieved with the same, present appeal is filed.