NATIONAL INSURANCE CO. LTD Vs. STATE OF ASSAM

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 ('the Act') was admitted on 19.4.1999, no substantial question of law as required under the provision of Section 30 of the Act was formulated.

(3.) BEFORE initiation of consideration of the rival contentions of the learned Counsel representing the parties and discussion to arrive at a proper determination of this substantial question of law formulated as above, it would necessary and useful to refer to the provision of Section 4(i)(c)(ii) of the Act which is quoted hereunder: