UNITED INDIA INSURANCE COMPANY LTD Vs. FULNA DEVI

JUDGEMENT

(1.) The Insurer of the offending vehicle, has, instituted the instant appeal before this Court, wherethrough, it, casts, a, challenge, upon, the award pronounced by the learned Commissioner (under Employees Compensation Act, 1923), Kinnaur District At Whether reporters of the local papers may be allowed to see the judgment?

(2.) The learned counsel appearing for the insurer/appellant herein, does not contest, the validity of the findings, rendered by the learned Commissioner, vis-

(3.) The afore espousal reared by the learned counsel for the appellant, before this Court, is, embedded, upon, Sec. 39 of the Motor Vehicles Act, provisions whereof stand extracted hereinafter:-