National Insurance Co. Ltd. vs Smt. Roopwati And 2 Others
2013 Latest Caselaw 3608 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1795 of 2013
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Smt. Roopwati And 2 Others
 
Counsel for Appellant :- S.K. Mehrotra
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant submitted that the Commissioner, Workmen's Compensation Act has decided the claim petition without framing issues as required under Rule 28 of the Workmen's Compensation Rules, 1924. He further submitted that even the necessary issue, namely, whether the death has been caused in the course of employment or not has not been adjudicated. The order is mechanical.

Admit.

Issue notice. The appellant may take steps to serve the respondents by registered post.

Until further order, out of the amount deposited, the claimants shall be entitled to withdraw 50% of the amount deposited and 50% of the amount shall be kept in a fixed deposit scheme in a Nationalized Bank, yielding maximum interest.

Order Date :- 3.7.2013

OP