ORIENTAL INSURANCE CO LTD Vs. UMESH NATH

JUDGEMENT

(1.) THE subject matter of this batch of appeals is the respective award passed by the Commissioner, Workmen's Compensation, Guwahati by which the claim of the respective claimants were allowed and compensation was awarded to the claimants.

(2.) HEARD Mr. A. Ahmed, learned counsel for the appellant and Mr. D. K. Saikia, learned counsel for the claimants/respondents.

(3.) ACCORDINGLY , upon hearing the learned counsel and as agreed to by the learned counsel for both the sides, the following substantial questions of law have been framed for deciding these appeals.