ORIENTAL INSURANCE COMPANY Vs. DEEPA

JUDGEMENT

(1.) The Oriental Insurance Company (appellant herein) has filed the present appeal under the provisions of Section 30 of the Employees Compensation Act, 1928, as amended up-to-date, assailing the order dated 9.11.2012, passed by learned Civil Judge (Sr. Division), Mandi, H.P., in W.C. Petition No.01/07 (31/2011), titled as Smt. Deepa and another versus Ranjeet Singh and another.

(2.) The appeal stands admitted on the following substantial questions of law:-

(3.) Mr. Deepak Bhasin, learned counsel for the appellant fairly states that in view of the findings returned by the Court below, Question No.1 does not arise for consideration. Relationship of employer and employee is thus not under challenge.