SHRI RAJA RAM Vs. ORIENTAL INSURANCE COMPANY

JUDGEMENT

(1.) The instant appeal arises from the impugned verdict recorded by the learned Commissioner exercising powers under the Employee's Compensation Act, 1923, (for short the "Commissioner"), whereby he dismissed the application preferred there-before by the claimants/appellants herein, wherein they sought grant of compensation under the Employee's Workmen Compensation Act (for short the "Act").

(2.) The claimants-appellants herein, standing aggrieved by the rendition, recorded by the learned Commissioner, hence, concert to assail it, by preferring an appeal therefrom, before this Court.

(3.) When the appeal came up for admission, on 25.06.2014, this Court, admitted the appeal, instituted here before by the claimants/appellants herein, appeal whereof stands directed against the verdict recorded by the learned Commissioner, on the hereinafter extracted substantial questions of law:-