NATIONAL INSURANCE CO. LTD. Vs. SANJAY KUMAR

JUDGEMENT

(1.) The disabled workman, while, rendering, his, employment, under his employer, arrayed as co-respondent No.1, in Case No. 06/2 of 2015, sustained disabling injuries, upon, his person, as find reflection, in disability certificate borne, in, Ext. PW-1/B, and, thereupon compensation amount, borne in a sum, of, Rs. 9,76,095/- along with simple interest, at the rate of 12% per annum, till realization, stood assessed, vis-a-vis, the disabled workman, and, the, idemnificatory liability thereof, stood burdened, upon the insurer.

(2.) During the course of hearing(s) being made, upon, the instant appeal, the following substantial questions of law, arise, for determination:-

(3.) Since the disabling injuries, entailed, upon, the workman, stand, during the course of his rendering his deposition, contained, in, his examination-in-chief, testified to be rather encumbered, during, the course, of, his rendering employment under his employer (i) and, when, thereafter the learned counsel concerned, upon, subjecting him to cross-examination, rather also meted an appropriate suggestion, to him, qua, the injuries being entailed, during, the course of his rendering employment, under his employer, and, whereafter, he, purveyed an, answer thereto, hence in the affirmative, (ii) thereupon it is formidably concluded, qua, the disabling injuries, befalling, hence upon, the workman, obviously standing entailed, upon him, during the course, of, his rendering employment, under his employer, arrayed in the claim petition, as, corespondent No.1.