NEW INDIA ASSURANCE CO. LTD. Vs. RITUL ALI

JUDGEMENT

(1.) The instant appeal has been preferred under Sec. 30 of the Workmen's Compensation Act, 1923 (presently Employees Compensation Act, 1923) against a judgement dtd. 17/9/2007 passed by the learned Commissioner, Workmen's Compensation, Nagaon in NWC Case No. 115 of 2004. By the aforesaid judgement, the learned Commissioner has awarded a compensation of Rs.1,58,364.00 (Rupees One Lakh Fifty Eight Thousand Three Hundred Sixty Four) with 12% interest.

(2.) This Court while admitting the appeal vide order dtd. 7/1/2011 had framed the following substantial questions of law:-

(3.) I have heard Ms. M. Choudhury, learned counsel for the appellant. None has appeared for the opposite parties in spite of service. This Court had also passed an order dtd. 19/2/2020 regarding completion of service.