NATIONAL INSURANCE COMPANY LIMITED Vs. RAMESHBHAI BODHABHAI KUMBHAR

JUDGEMENT

(1.) Present appellant, being aggrieved and dissatisfied with the impugned judgment and award dated 24.11.2010 passed by the learned Ex-Officio Commissioner under Workmen Compensation Act , Labour Court, Bhavnagar in W.C.N.F. Case No.13 of 2005, has preferred this appeal under Section 30 of the Workmen Compensation Act read with Order 41 of the Code of Civil Procedure.

(2.) The short facts of the present case are as under:

(3.) Heard learned advocate Mr. Maulik Shelat for the appellant-insurance company and learned advocate Mr. Yogen Pandya for the respondent no.1-original applicant. No arguments was advanced by the respondent no.2.