ORIENTAL INSURANCE CO. LTD. Vs. GITA RANI ROY

JUDGEMENT

(1.) Insurance company, as appellant, has preferred this appeal under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as 'the Act') challenging the judgment and award dated 09.08.2005 passed by the Commissioner, Workmen's Compensation, Dhubri in W.C. Case No. 11/2003 thereby assessing compensation at Rs. 3,94,120/- and interest of Rs. 86,706/- and thereby directing the insurance company to make payment within a period of 30 days from the date of award failing which further interest at the rate of 9% per annum was awarded.

(2.) The insurance company deposited the awarded amount of Rs. 3,94,120/- with the jurisdictional Tribunal and thereafter preferred the appeal before this court. The Division Bench of this Court by order dated 10.02.2006 framed two substantial questions of law as below:-

(3.) I have heard Mr. A Ahmed, learned counsel for the appellant. None appears for the claimant respondent although notice has been duly served.