SHRIRAM GENERAL INSURANCE CO. LTD. Vs. JHUNA PARIDA

JUDGEMENT

(1.) The present matter arises from an appeal under Sec. 30 of the Employee's Compensation Act, 1923, against the award dtd. 16/8/2024 passed by the Commissioner for Employee's Compensation- cum-Joint Labour Commissioner, Jajpur Road, Jajpur in E.C. Case No. 174 of 2013.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: