NATIONAL INSURANCE CO. LTD Vs. LAISHRAM YAIMA SINGH

JUDGEMENT

(1.) Heard Mr. A. Deni Sharma, learned counsel appearing for the appellant and Mr. H. Dijen, Mr. N. David and Mr. Th. Henba, learned counsels appearing for the respondents.

(2.) The substantial question of law in this appeal is as follows:

(3.) The appellant/National Insurance Company Ltd. filed the appeal challenging the order dated 25.08.2013 passed by the Commissioner for Employees' Compensation, Manipur, in Claim Case No. 7 of 2013.