UNITED INDIA INSURANCE COMPANY LIMITED Vs. DILBAG SINGH

JUDGEMENT

(1.) Heard Sri Arvind Kumar, assisted by Sri Komal Mehrotra, learned counsel for the appellant through video conference and perused the record.

(2.) This appeal, at the behest of the United India Insurance Company Limited, challenges the judgment and order dtd. 16/12/2004 passed by Commissioner Workmen's Compensation, Ghaziabad / Assistant Labour Commissioner U.P. Ghaziabad in W.C.A. Case No.23 of 2004 whereby the Court below had allowed the appeal upturning the decision of the medical board.

(3.) Substantial questions of law which are framed by the appellant herein read as under :-