RAM GENERAL INSURANCE COMPANY LIMITED Vs. JASWINDER KAUR

JUDGEMENT

(1.) CM -9895 -CII -2015 There is a delay of 388 days in filing the present appeal. For the reasons mentioned in the application, delay of 388 days in filing the present appeal is condoned subject to all just exceptions.

(2.) APPLICATION stands disposed of. FAO -3321 of 2015

(3.) THE Insurance Company has challenged the order dated 20.12.2013 passed by the Commissioner under Employees' Compensation Act, 1923 -cum -Assistant Labour Commissioner, Mohali, vide which a compensation of Rs. 4,07,700/ - was awarded in favour of the claimants on account of death of Amrik Singh during the course of employment.