DIVISIONAL MANAGER Vs. NOOR DIN

JUDGEMENT

(1.) Award dated 30-12-2008 passed by the Commissioner under Workmen's Compensation Act (Assistant Labour Commissioner) Kishtwar, is called in question in this appeal. The authority has passed the award in the amount of Rs. 42,100/- as also interest for an amount of Rs. 11,100/-.

(2.) Heard learned counsel for the parties. Considered the matter.

(3.) Learned counsel for the appellant, after inviting attention of the court to the impugned award, submitted that it does not constitute a judgment in law. Learned counsel made a specific reference to Rule 32 of the Workmen Compensation Rules, 1924 and submitted that neither the evidence has been referred nor discussed and even no reason is recorded for passing of the award. Learned counsel further submitted that the matter be remanded to the authority with the direction that he will pass the award on the available material in accordance with law, more particularly with reference to Rule 32 of the aforementioned Rules.