HICKS THERMOMETER (I) LTD Vs. ARUNA KOUL BHAT

JUDGEMENT

(1.) This is an appeal against the award dtd. 24/12/2018 passed by the Assistant Labour Commissioner, Jammu (hereinafter to be referred as 'the Commissioner') under the Employees Compensation Act, 1923, by virtue of which the appellant has been directed to deposit an amount of Rs.9,74,985.00 (Rupees Nine Lacs Seventy Four Thousand Nine Hundred Eighty Five Only) within 30 days of the passing of the order.

(2.) The award has been impugned on the following grounds:-

(3.) The appellant has proposed the following substantial questions of law:-