M/S NEW INDIA ASSURANCE CO. LTD. HAVING ITS REGISTERED OFFICE AT NEW INDIA ASSURANCE BUILDING 87, MAHATAMA GANDHI ROAD, FORT, MUMBAI Vs. SRI BABUL SUTRADHAR, S/O. LATE PRANKRISHNA SUTRADHAR, VILLAGE

JUDGEMENT

(1.) (Cav) - This is an appeal under Sec. 30 of the Workmen's Compensation Act, 1923, directed against the Judgment and Award dated 10.04.2008, of the Commissioner, Workmen's Compensation, Guwahati, passed in W.C. Case No. 23 of 2006.

(2.) The appellant in this appeal is an Insurance Company who was the Respondent No. 2, in the said W.C. Case No. 23 of 2006, before the Commissioner, Workman's Compensation, Guwahati.

(3.) The brief facts and circumstances which led to the filing of this appeal are as follows: