NATIONAL INSURANCE COMPANY LTD Vs. SUBHAS N CHANDRABOSE

JUDGEMENT

(1.) The appellant is the second opposite party in a proceedings under S.22 of the Workmen's Compensation Act, 1923 renamed as Employee's Compensation Act, 1923 (hereinafter referred to as 'the Act').

(2.) Two substantial questions of law are projected before us:

(3.) As far as the substantial questions of law are concerned, there can be no dispute that the matter is to be answered against the appellant going by the judgment of the Apex Court reported in Oriental Insurance Co. Ltd. v. Siby George [ 2012 KHC 4408 : 2012 (3) KLT 544 (SC) : AIR 2012 SC 3144 ], we do so and therefore the appeal is only to be dismissed.