NATIONAL INSURANCE CO. LTD. Vs. ISMAIL KHAN

JUDGEMENT

(1.) Heard Mrs. R.D. Mozumdar, learned counsel for the appellant. None appears on call for the respondent No.1 although the names of the learned counsel is reflected in the cause list.

(2.) This appeal under Section 23 of the Employees' Compensation Act, 1923 is preferred against the order and award dated 11.06.2013 passed by the learned Commissioner, Employees' Compensation, Guwahati in W.C. Case No. 111/2011.

(3.) This appeal has been admitted by order dated 06.01.2014 on the following substantial question of law: