BRANCH MANAGER Vs. BASMATI DEVI

JUDGEMENT

(1.) Heard 1. Mr. G.C. Jha, learned counsel for the appellants, Mr. Shahid Khan, learned counsel for respondent no.1 and Mr. Kumar Nischay,learned counsel for respondent no.4.

(2.) Notices upon respondent nos. 2 and 3 have been validly served and the matter was adjourned with a view to provide one more opportunity to them on 16/2/2023, however till date respondent nos. 2 and 3 have not appeared and in that view of the matter, in their absence this appeal has been heard.

(3.) Being dissatisfied with the judgment/award passed by the Workmen's Compensation Commissioner, Hazaribagh dtd. 6/7/2009 in W.C. Case No.58/2007, the present appeal has been filed by the insurance company.