SH. LALCHHUANAWMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Zochhuana, learned counsel appearing for the appellant and Mr. Rosangzuala Ralte, learned Govt. Advocate appearing for the State respondents.

(2.) This is an appeal against the Judgment and Award dated 12.04.2018, passed by the Commissioner, Employees Compensation, Aizawl in W.C. No.15/2016, dismissing the claim of the appellant.

(3.) The appeal was admitted on 13.6.2018 and the following substantial questions of law was formulated:-