ASHRAF HUSSAIN Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned counsel for the respondent no.2/owner of the vehicle in question and Mr. Amresh Kumar, the learned counsel appearing on behalf of the Insurance Company.

(2.) This appeal has been preferred against the judgment and Award dtd. 4/10/2016 passed by learned Presiding Officer, Labour Court-Cum-Commissioner, Workmen Compensation, Hazaribagh, in W.C. Case No.44 of 2011 whereby the compensation case filed by the appellants has been rejected.

(3.) The Trial Court Records has been received.