ORIENTAL INSURANCE CO LTD Vs. DWIJEN KALITA

JUDGEMENT

(1.) HEARD Mr. S. Dutta, learned counsel for the appellant and Mr. S. Das, learned counsel for the respondents.

(2.) ON perusal of the record, it appears that though the instant appeal preferred under Section 30 of the Workmen's Compensation Act, 1923 (for short, 'the Act') was admitted on 19. 4. 99, no substantial question of law as required under the provision of Section 30 of the Act was formulated.

(3.) IN view of the same, upon hearing the learned counsel for the parties and also having carefully gone through the impugned judgment and award dated 4. 1. 99 passed by the learned Commissioner Workmen's Compensation, Guwahati in W. C. Case No. 15 of 1997 the following substantial question of law has been formulated to-day itself"