ORIENTAL INSURANCE COMPANY Vs. DEVJI KANJI SAVASARIYA

JUDGEMENT

(1.) This is an appeal filed under Sec. 30 of the Workmen's Compensation Act, 1923 challenging the impugned order and award dtd. 31/7/2009 passed by the Commissioner of Workmen's Compensation, Labour Court, Jamnagar in Workmen Compensation Fatal Case No.20/1998.

(2.) Heard learned advocate Mr. Maulik J. Shelat for the appellant. Though served, none appears for the respondent.

(3.) The brief facts of the case are as under:-