NATIONAL INSURANCE CO. LTD. Vs. RAKESH KUMAR SHARMA

JUDGEMENT

(1.) An award dtd. 24/10/2008 passed by the Commissioner under Workmen's Compensation Act (Assistant Labour Commissioner), Udhampur ['the Commissioner'] in file No.DWC/2006/10 titled 'Rakesh Kumar Sharma and others vs. Shamsher Singh and another', is subject matter of challenge in this appeal filed under Sec. 30 of the Workmen Compensation Act, 1923 ['1923 Act'].

(2.) This appeal was admitted to hearing vide order dtd. 17/9/2021 on the following substantial questions of law:

(3.) Before addressing the substantial questions of law framed in this appeal, an advertence, though brief, to the factual antecedents leading to the filing of this appeal would be beneficial to put the matter in proper perspective: