ORIENTAL INSURANCE CO. LTD. Vs. SATINDRA KALOWAR

JUDGEMENT

(1.) Heard Shri Siddhant Dutta, learned counsel for the appellant, who has preferred this appeal under Sec. 30 of the Workmen's Compensation Act, 1923 (presently, the Employee's Compensation Act, 1923) (hereinafter referred to as the Act) against a judgment and award dtd. 16/10/2008 passed by the learned Commissioner Workmen's compensation, Tezpur in WC Case No. 6/2006. By the aforesaid judgment, an amount of Rs.1,31,040.00 has been awarded with interest at the rate of 12% per annum from the date of the order.

(2.) This Court while admitting the appeal, vide order dtd. 20/5/2009 had framed the following substantial question of law:

(3.) As regards the service of notice, publication was made in the 'Dainik Asom' and 'The Assam Tribune' on 19/9/2018 as per an order of this Court dtd. 20/5/2009. This Court, accordingly vide order dtd. 11/2/2019 had held that service is complete. The LCR which was called for has also been received.