RAM GEN. INSURANCE CO. LTD Vs. MUMTAZ BEGUM

JUDGEMENT

(1.) Insurance Company has challenged order dtd. 22/9/2023, passed by learned Commissioner, Employee's Compensation, District Shahadara, North East, Delhi.

(2.) Before coming to the impugned order, it would be appropriate to see the order passed by Coordinate Bench of this Court in FAO No.514/2018 on 20/1/2023.

(3.) With respect to the same very incident, the same claimant had earlier come to this Court as his claim petition had been dismissed by the concerned Commissioner. The grounds which are being agitated in the present appeal were also taken or were available to the Insurance Company at that point of time as well.