ADDITIONAL SUPERINTENDING ENGINEER Vs. PARVINA KUMARI

JUDGEMENT

(1.) Heard.

(2.) By way of this appeal, the appellant has challenged the judgment passed by the Court of learned Commissioner, in petition No.162/11, titled as Smt. Parvina Kumari vs. Additional Superintending Engineer, dtd. 30/10/2012, in terms whereof, the petition preferred by the respondent herein under Sec. 22 of the Workmen's Compensation Act, 1923, has been allowed by the learned Commissioner, in the following terms:-

(3.) This appeal was admitted on 20/7/2022 on the following substantial question of law:-