M/S. ANAND DUPLEX LTD Vs. PRAMOD KUMAR

JUDGEMENT

(1.) Heard Bhanu Bhushan Jauhari for the appellant and Sri Shekhar Srivastava for the claimant.

(2.) By way of this appeal, the appellant has felt aggrieved by the award passed by Workmen Compensation Commissioner, Meerut, in WCA No.139 of 1999 awarding a sum of Rs.1,29,168.00 in favour of the respondent.

(3.) While admitting this appeal, this Court did not frame any question of law but ordered that the questions of law framed by the appellant be considered for decision. The appellant has framed the following questions of law:-