DIVISIONAL MANAGER Vs. MOHAMMED HANIEF

JUDGEMENT

(1.) Following substantial question of law is involved in this case:

(2.) In order to determine the substantial question of law, facts are briefly summarized as under:

(3.) Besides other witnesses, doctors were also examined and a certificate issued by the Hospital authorities, where workman was treated after the accident, was considered by the ALC and in terms of award dated 12.2.2009, appellant was directed to pay amount of Rs. 1,30,000/- (one lakh thirty thousand) including the interest amount of Rs. 5853/- (fifty eight hundred and fifty three) to the respondentworkman.