NATIONAL INSURANCE COMPANY LTD. Vs. YAMEEN AND ORS.

JUDGEMENT

(1.) Appeal stands admitted on the following substantial question of law: Whether the learned Commissioner below has erred in interpreting Section 4- A(3)(a)(i) of the Workmen's Compensation Act?

(2.) In the present appeal, award dated 2.6.2008, passed by the Commissioner, Workmen's Compensation Act, 1923 (hereinafter referred to as the Act), Sub Division Paonta Sahib, District Sirmaur, Himachal Pradesh, in Case No.6/2006, titled as Yameen & another v. Dharmender Verma & others, stands assailed by the Insurer.

(3.) Section 4-A of the Act reads as under: