SH. LALDAIHCHHUAKA Vs. SH. ZOTHANKIMA & ANR.

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, counsel for the appellant. Also heard Mr. Lalfakawma, counsel for respondent No. 2 i.e. New India Assurance Company Ltd.

(2.) The appellant by way of this appeal has challenged the quantum of compensation awarded to the appellant/applicant vide judgment and order dated 18.9.2015 passed by the Commissioner, Workmen Compensation in WC Case No. 17/2014. The appellant/applicant had been awarded Rs. 206,660.00 with interest @ 9% per annum from the date of filing.

(3.) The appellant 's counsel submits that judgment and order dated 18.9.2015 has been challenged on three grounds, namely-