ANU BISWAS Vs. OWNER

JUDGEMENT

(1.) Heard Mr. K.U. Ahmed, learned counsel for the appellants. Also heard S.U. Ahmed, learned counsel, appearing for the respondent No.1.

(2.) This is an appeal under Section 30 of the Employee's Compensation Act, 1923 against the judgment & order dated 05.01.2013 passed by the Commissioner, Employee's Compensation, Ulubari, Guwahati in W.C. Case No.87/2007.

(3.) By an order dated 28.02016, this appeal was admitted, without, however, framing any substantial question of law.