ORIENTAL INSURANCE COMPANY LIMITED Vs. MD. MONOWAR HUSSAIN

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, the learned counsel for the appellant as well as Mr. A.J. Sharma, the learned counsel for the respondent No.1.

(2.) This appeal under Sec. 30 of the Employees Compensation Act, 1923 (hereinafter referred to as '1923 Act') is preferred against the judgment and order dated 19.10.2010 passed by the learned Commissioner, Workmen's Compensation, Golaghat in W.C. Case No.41/2009.

(3.) This appeal was admitted by this Court by the order dated 07.01.2011 on the following substantial questions of law:-