NATIONAL INSURANCE COMPANY LTD Vs. RAMESH KUMAR BURMAN

JUDGEMENT

(1.) Both the appeals are arising out of Award passed by Commissioner, Workmen's Compensation dated 26/10/2010, however, they are being disposed of by the common order.

(2.) M.A. NO.4871/2010 filed by the Insurance Company has been admitted by this Court on 14/12/2010, without framing the substantial questions of law by the said order. But, the substantial questions of law as available in the memo of appeal, this Court is proceeding to decide those questions, which are as under:

(3.) In M.A. No.493/2011 the question of law with respect to grant of interest from the date of accident has been pressed, however, looking to the IInd question of law as framed in MA. NO.4871/2010, the issue of payment of interest may be considered simultaneously.