ORIENTAL INSURANCE CO. LTD. Vs. MD. HAZRAT ALI

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, learned counsel for the appellant. None appears on call for the respondent No. 1. However, notices were duly served.

(2.) By filing this appeal under Section 30 of the Workmen's Compensation Act, 1923 (now called as Employees' Compensation Act, 1923 and hereinafter referred to as "the Act"), the appellant has challenged the judgment and order dated 16.05.2007 passed by the learned Commissioner, Workmen's Compensation, Nagaon in N.W.C. Case No. 113/2004.

(3.) The present appeal was admitted by order dated 26.10.2009 on the following substantial questions of law:-