NATIONAL INSURANCE CO. LTD. Vs. REETA THAKUR

JUDGEMENT

(1.) The Insurance Company is in appeal against the judgment dtd. 26/11/2012 passed by learned Court below whereby the claim petition preferred by respondents No. 1 to 3 under the Workmen's Compensation Act was allowed and the appellant/insurer was directed to deposit the awarded compensation amount alongwith interest.

(2.) The bare minimum factual position may be noticed first:-

(3.) This appeal was admitted on 26/8/2013 on following substantial question of law:-