REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO. LTD. Appellant

V/S

UMESH NATH Respondents

Referred Judgements :-

G.V.RAO V. DM,NEW INDIA ASSURANCE CO. LTD. [REFERRED TO]
ORIENTAL INSURANCE CO. V. ANIL CH. DAS [REFERRED TO]
ORIENTAL INSURANCE CO. LTD.,V. PITAMBER [REFERRED TO]
VED PRAKASH GARG VS. PREMI DEVI [REFERRED TO]
HARSHAD S MEHTA VS. STATE OF MAHARASHTRA [REFERRED TO]
BHARATHIDASAN UNIVESITY VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION [REFERRED TO]
TATOBA BHAU SAVAGAVE D VS. VASANTRAO DHINDIRAJ DESHPANDE [REFERRED TO]
FEROZE N DOTIVALA VS. P M WADHWANI [REFERRED TO]
RAMASHRYA SINGH VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. GHULAM QADIR DAR [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. SARFUDDIN [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. MANORAMA SAHU [REFERRED TO]
GOKAK MILLS GOKAK FALLS VS. COMMISSIONER FOR WORKMENS COMPENSATION BELGAUM [REFERRED TO]
KOILI BEWA VS. AKSHAYA KR MISHRA [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. LALITA BAT [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. M JAYARAMA NAIK [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These appeals have been resisted, at the very threshold, by challenging their maintainability on a question, which is, though short, a question of considerable importance. The moot question raised is this : Whether the Insurance Company (for convenience, hereinafter referred to as 'insurer'), which prefers an appeal under Section 30 of the Workmen's Compensation Act (for short, the WC Act), is required to deposit the amount awarded as contemplated under the third proviso to Section 30 of the WC Act ?

(3.) For the sake of brevity, Sub-section (1) of Section 30 is reproduced, in its entirety, hereinbelow : -

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ORIENTAL INSURANCE CO LTD Vs. UMESH NATH

Referred Judgements :-

JUDGEMENT

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