BHARAT SANCHAR NIGAM LIMITED Vs. PREM BAI

JUDGEMENT

(1.) The instant civil misc. appeal has been filed by the appellants against the judgment and award dtd. 1/2/2010 passed by the Court of learned Commissioner Workmen's Compensation Act, District Kota (for short 'the learned Commissioner') in claim case No. WC/F/23/2006, by which the claim petition filed by the claimants-respondents was allowed and the appellants were directed to pay a compensation of Rs.2,16,865.00 with interest to the claimants.

(2.) The issue involved in this appeal is that "whether appeal under Sec. 30 of the Workmen's Compensation Act, 1923 (for short 'the Act of 1923') is maintainable without framing any substantial question of law?"

(3.) This controversy is no more res integra as the issue involved in this appeal has already been decided by this Court in S.B. Civil Miscellaneous Appeal No. 615/2007 titled as "The National Insurance Co. Ltd. v. Smt. Mohini Devi and Ors." by observing thus: