NATIONAL INSURANCE COMPANY Vs. CHANCHALA DEVI

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the respondents.

(2.) This Misc. Appeal, is directed against the judgment and award dated 31.07.2002 passed by the Deputy Labour Commissioner-cum-Commissioner for workmen Compensation Magadh Range, Gaya in CWC Case No. 32 of 1998 by which the appellant-opposite party was directed to pay Rs. 2,15,280/- as compensate on to the claimant under the provision of Section 4 of the Workmen's Compensation Act, 1923.

(3.) After hearing the learned Counsel for the parties and (considering) the materials on record including the impugned order, it is quite apparent that the matter was a contested one and the impugned order was passed after hearing both the sides. It is also not in dispute that the impugned order was passed by Deputy Labour Commissioner-cum-Commissioner for Workmen Compensation, Magadh Division, Gaya.