NATIONAL INSURANCE CO LTD Vs. KELA DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) By way of this appeal, National Insurance Co. Ltd. has challenged the judgment and award dtd. 12/10/2004 passed by Workmen's Compensation Commissioner/Deputy Labour Commissioner Agra, Region Agra in Workmen Compensation Case No. 113 of 2002 awarding compensation of Rs.2,27,738.00 with interest at the rate of 12%.

(3.) On perusal memo of appeal, this Court finds that following substantial questions of law has been framed: