CHIEF ENGINEER Vs. AB MAJID MIR

JUDGEMENT

(1.) THIS appeal is directed against the award and judgment dated 24.05.2005 passed by Commissioner under Workmens Compensation Act (Kashmir Division) Srinagar, in claim petition titled as Abdul Majid Mir v. Chief Engineer and another, which shall be hereinafter, referred to as impugned award, whereby and where -under an award of Rs.2,47,854/ - came to be passed in favour of respondent No.1 (claimant).

(2.) IN order to maintain appeal against the award passed by Commissioner under Workmens Compensation Act, a substantial question of law must be involved in the memo of appeal, otherwise appeal is not maintainable. It is profitable to reproduce proviso to Section 30 of the Workmens Compensation Act, herein, which reads as under: -

(3.) THE question is whether any substantial question of law is involved in the lis or not?