ORIENTAL INSURANCE CO. LTD. Vs. MD. ABDUL KARIM

JUDGEMENT

(1.) Heard Mr. S. Dutta, the learned counsel for the appellant and Mr. I. A. Talukdar, the learned counsel appearing on behalf of the respondent No.1.

(2.) The instant appeal has been filed under Sec. 30 of the Workmen's Compensation Act, 1923 (for short, the Act of 1923) against the judgment and order dtd. 11/12/2013 passed by the learned Commissioner, Workmen's Compensation, Nagaon in W.C. Case No.95/2005.

(3.) The instant matter has come up before this Court for admission and to ascertain as to whether any substantial question of law arises in the appeal. For ascertaining as to whether the three substantial questions of law so proposed in the Memo of Appeal arises in the facts of the instant case, it would be relevant to take note of the brief facts of the instant case.