NATIONAL INSURANCE CO LTD Vs. RAMA DNYANOBA SHINDE

JUDGEMENT

(1.) This Appeal is listed for final hearing. It is seen that this Court (Division bench-R. J. Kochar and A. D. Mane, JJ. ) admitted this Appeal on 07-09-1998. It is seen that substantial question of law as required by section 30 of the Workmen's Compensation act has not been framed. It is seen that first proviso to Sub-Section 1 of Section 30 reads as follows:-

(2.) The learned Advocate for the appellant was therefore called upon to address on the point of substantial question of law. The learned Advocate urged that ground nos. 2 and 8 involves substantial question of law.

(3.) After hearing the parties in view of the fact that the Appeal is already admitted by Division Bench, this Court frames following substantial question of law on which the appeal shall be finally heard as follows:-