NATIONAL INSURANCE COMPANY LTD Vs. LALDHARI CHOUDHURY

JUDGEMENT

(1.) Heard Mrs. S. Roy, learned counsel for the appellant and also heard Mr. J.P. Sharma, learned counsel for the respondent.

(2.) This appeal, under Sec. 30 of the Workmen's Compensation Act, 1923, is directed against the Judgment and Award dtd. 22/2/2006, passed by the learned Commissioner, Workmen's Compensation, Dhubri in WC Case No. 02/2002. It is to be noted here that vide impugned Judgment and Award, the learned Commissioner had directed the appellant herein to pay a sum of Rs.3,78,355.00, being the compensation to the respondent No.1/claimant herein.

(3.) The back ground facts leading to filing of the present appeal are briefly stated as under:-