ORIENTAL INSURANCE COMPANY LTD. Vs. RUNU CH. DEY

JUDGEMENT

(1.) THE substantial question of law which arises in this appeal filed by the Insurance Company under the provisions of the Workmen's Compensation Act, 1923 is as follows: -

(2.) THE accident in question took place on 14 -09 -2003 and the rights of the parties are governed by the law as it stood on the said date. As the law stood on the said date in terms of Section 4 of the Workmen's Compensation Act, 1923, there was no power vested with the Commissioner to award any amount under the head of medical expenses.

(3.) MR . S.K. Datta, learned counsel for the claimant, has drawn my attention to the provisions of the Employee's Compensation Act, 1923, especially sub -section (2A) of Section 4 which reads as follows: -