MEENA RAM Vs. VINAY NANDA

JUDGEMENT

(1.) FAO(WCA) No. 279 of 2012 was filed before this Court under Sec. 30 of Employees Compensation Act by the claimant against award dtd. 8/6/2012, passed by Commissioner under the Act ibid in Case No. 9-2/2011 of 2008.

(2.) The employer Sh. Vinay Nanda was impleaded as respondent No. 1 and insurer was impleaded as respondent No.2.

(3.) This Court decided FAO(WCA) No. 279 of 2012, vide judgment dtd. 8/10/2021.