NATIONAL INSURANCE COMPANY LTD Vs. ASHA KAUL

JUDGEMENT

(1.) VIDE the instant appeal, the appellant/Insurance Company has challenged the impugned award dated 12.03.2012 passed by the learned Tribunal.

(2.) THE main ground taken in this appeal is that on 30.10.2007, the following issues were framed by the learned Tribunal:

(3.) IN the circumstances, while conducting the enquiry, the learned Tribunal had called the officer from the Bank to establish the salary of the deceased.