REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE COMPANY LTD Appellant

V/S

SEEMA DEVI Respondents

Referred Judgements :-

S.K. SAUKAT ALI ALIAS SEKHO S.K. V. COMMISSIONER FOR WORKMEN S COMPENSATION-CUM-DEPUTY LABOUR COMMISSIONER,CUTTACK AND ORS. [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. VS. RAIS AND ANOTHER [REFERRED TO]
CHUNILGJ V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED TO]
RAZA BULAND SUGAR CO LIMITED RAMPUR VS. MUNICINAL BOARD RAMPUR [REFERRED TO]
BHARAT SINGH VS. MANAGEMENT OF NEW DELHI TUBERCULOSIS CENTRE NEW DELHI [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
VENKATASWAMAPPA VS. SPECIAL DEPUTY COMMISSIONER REVENUE [REFERRED TO]
RAI VIMAL KRISHNA VS. STATE OF BIHAR [REFERRED TO]
P T RAJAN VS. T P M SAHIR [REFERRED TO]
BIKASH BHUSHAN GHOSH VS. NOVARTIS INDIA LIMITED [REFERRED TO]
MORGINA BEGUM VS. MANAGING DIRECTOR HANUMAN PLANTATION LTD [REFERRED TO]
MANTOO SARKAR VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
NOORJAHAN VS. NATIONAL INSURANCE COMPANY LTD [REFERRED TO]
MALATI SARDAR VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) Present appeal has been filed challenging the award dated 16.7.2020 passed by Commissioner / Deputy Labour Commissioner, Gorakhpur in E.C. Case No. 79 of 2015.

(3.) Challenging the impugned award submission is that in view of the provision of Section 21 (1) (b) of the Employee's Compensation Act, 1923 (hereinafter referred to as the Act) learned Commissioner at Gorakhpur did not have the jurisdiction to decide claim petition inasmuch as the claimants are resident of district Siwan and the accident had also taken place in district Siwan. The vehicle was also insured by the branch office of the appellant-Company at district Siwan in the State of Bihar. It was further submitted that even in her statement the claimant no. 1 had stated that she has come from district Siwan and therefore, the claimants are not resident of Gorakhpur. Submission, therefore, is that the amendment is totally without jurisdiction.

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NATIONAL INSURANCE COMPANY LTD Vs. SEEMA DEVI

Referred Judgements :-

JUDGEMENT

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