ORIENTAL INSURANCE CO. LTD., Vs. DAYAL CH. NATH

JUDGEMENT

(1.) HEARD Mr. S. Dutta, learned Counsel for the Appellant. None appears for the respondents.

(2.) THIS appeal is directed against the Judgment dated 01.10.2002 passed in N.W.C. Case No. 338/2001 by the learned Commissioner for Workmen's Compensation, Nagaon, awarding a sum of Rs. 1,56,175/- alongwith simple interest @12% per annum from the date of accident to the date of deposit to the respondent No. 1, who was employed as handyman in a truck with Registration No. As-02/A-3183, on account of injuries sustained by him in a vehicular accident involving the said truck on 16.10.2001.

(3.) WHEN the appeal was admitted to be heard on 11.05.2004, no substantial question of law was framed. On 02.03.2012, noticing the same, as a substantial question of law is to be framed under Section 30 of the Workmen's Compensation Act, 1923, for short, the Act, the Court framed the following substantial question of law: