(1.) Heard Mr. D. Mazumdar, learned counsel for the appellant. Also heard Mr. M. Khataniar, learned counsel for the respondent No. 1. This Court by order dated 16.2.2012, while formulating the substantial question of law, on which the appeal is to be heard, noted that there was no necessity of notice to the respondent No. 2, there being no dispute with regard to the insurance coverage. In view of the aforesaid, Mr. D. Mazumdar, learned counsel has prayed for striking off the name of respondent No. 2 from the array of parties. Accordingly, the name of respondent No. 2 is struck off.
(2.) The following substantial question of law was formulated by this Court on 16.2.2012 :
(3.) The award dated 13.11.2003 passed by the learned Commissioner, Workmen Compensation, Kamrup, Guwahati in W.C. Case No. 26/2003 is the subject matter of challenge in this appeal.