NEW INDIA ASSURANCE CO LTD Vs. A JAMPAIAH

JUDGEMENT

(1.) This C.M.A. is filed under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter, in short, referred to as 'the Act' for the purpose of convenience) by the New India Assurance Company Limited, rep. by its Deputy Manager, TP Cell, Alkarim Trade Centre, Ranigunj, Secunderabad, being aggrieved of the quantum of compensation awarded by the Commissioner for Workmen's Compensation & Assistant Commissioner of Labour -III, Hyderabad (hereinafter referred to as 'the learned Commissioner') in W.C. No. 44/2004.

(2.) This Court while admitting the C.M.A. on 28-1-2005 made the following Order:

(3.) The substantial questions of law raised by the Appellant 2nd opposite party are as hereunder: