ORIENTAL INSURANCE CO. LTD Vs. ANIL KUMAR

JUDGEMENT

(1.) The instant appeal was admitted on the following substantial questions of law on, 17/12/2014:-

(2.) Heard.

(3.) During the course of hearing on above substantial questions of law the merits of CMP 5558 of 2020 filed by respondent No.1/applicant under order 47 rule 27 of the Code of Civil Procedure were also considered. The respondent No.1/applicant has made a prayer to prove disability certificate dtd. 18/2/2022, issued by the Chief Medical Officer, Mandi, District Mandi, H.P. in his favour, wherein the disability of respondent No.1/applicant has been assessed at 60% in both eyes as permanent in nature.