NEW INDIA ASSURANCE CO. LTD. Vs. YAMIN

JUDGEMENT

(1.) The judgment is being structured in the following conceptual framework to facilitate the discussion:

(2.) The instant appeal arises out of an award made by the learned Workmen's Compensation Commissioner & Assistant Labour Commissioner, U.P. Ghaziabad Region, Ghaziabad in Case No. W.C. 239/2009 (Sri Yamin Vs M/s Saini @ Private Ltd. and another) on 19/6/2013 under the Workmen's Compensation Act, 1923,[(hereinafter referred to as W.C. Act)]

(3.) By Sec. 4 of the Workmen's Compensation (Amendment) Act, 2009 (45 of 2009) nomenclature of the Act has been amended by substituting the word "Employee's" for the word "Workmen's" (w.e.f. 18/1/2010). Now the Act stands as THE EMPLOYEE'S COMPENSATION ACT, 1923 (8 of 1923) (Came into force on 1/7/1924). In this view the Workmen's Compensation Act shall be referred to as Employee's Compensation Act, 1923,[hereinafter referred to as "E.C. Act."]