NEW INDIA ASSURANCE CO. LTD. Vs. KUNTESH

JUDGEMENT

(1.) Urgency Application No.4927 of 2012 is allowed.

(2.) Heard Mr. M.K. Goyal, Advocate for the petitioner and Mr. Raveendra Singh Bisht, Advocate for the respondent no.1.

(3.) This appeal is directed against the judgment and award dated 19.3.2009 passed by Workmen's Compensation Commissioner/Assistant Labour Commissioner in Case No.W.C.A. 22 of 2004, Smt. Kuntesh vs. Sri Deedar Singh & another, whereby the said court has awarded a sum of Rs.3,43,629/- along with interest @ 12%, i.e., Rs.1,92,432/-, in total Rs.5,36,061/- in favour of the respondentclaimant. Following substantial questions are involved in this appeal:-