DIVISIONAL MANAGER JKSFC BHADERWAH Vs. DOOST MOHAMMAD

JUDGEMENT

(1.) The instant appeal has been filed by the appellant against award dtd. 20/5/2014 (for short impugned award) passed by the Assistant Labour Commissioner, Doda (for short the Commissioner) under Employees Compensation Act 1923 (for short the Act) in favour of the respondent herein.

(2.) The appeal has been filed under Sec. 30 of the Act which provides for filing of an appeal from various orders of a Commissioner enumerated in (a) to (e) of sub Sec. (1). The first proviso appended thereto Sec. 30 (1) however, would provide that no appeal shall lie against any order unless a substantial question of law is involved in the appeal....

(3.) The appellant in the memo of appeal has formulated as many as seven questions styled as substantial questions of law, however, learned counsel for the appellant insists for consideration of only following question thereof stated to be a substantial question of law:-