NATIONAL INSURANCE CO. LTD. Vs. SHAIKH HASINA SHARFUDDIN

JUDGEMENT

(1.) Heard both the sides at admission stage.

(2.) This appeal is preferred by original Respondent No. 4, the insurance company, under section 30 of the Employee's Compensation Act, against the judgement and order passed by the learned Commissioner, Latur, in Application (W. C. A.) No. 14/2014 whereby the application was partly allowed.

(3.) Facts giving rise to this appeal can be stated in brief as under:-