JANARDAN AGARWAL Vs. RAJKUMAR BRIJLAL SINGH GOND

JUDGEMENT

(1.) This appeal is filed under Sec. 30 of the Employees' Compensation Act, 1923 ('EC Act') to challenge the order passed by the Commissioner for Workmen Compensation on 21/11/2017.

(2.) First proviso to Sec. 30(1) of the EC Act is worded negatively and it states that no appeal shall lie unless substantial question of law is involved in the appeal.

(3.) The appellants (original opponents) in the synopsis has raised following four substantial questions of law :-