ORIENTAL INSURANCE CO. LTD. Vs. MD. MOZAMIL ALI

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, learned counsel for the appellant. None appears on call for the respondents although notice has been duly served in terms of the order dated 20.09.2019.

(2.) This is an appeal under section 30 of the Workmen's Compensation Act, 1923 against the award dated 14.05.2007 passed by the learned Commissioner, Workmen's Compensation, Tezpur in WC Case No.59/2002.

(3.) The appeal was admitted by order dated 22.09.2009 on the following 3(three) substantial questions of law: