Royal Sundaram Alliance ... vs Mahesh And Another
2013 Latest Caselaw 3688 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1846 of 2013
 

 
Appellant :- Royal Sundaram Alliance Insurance Co. Ltd.
 
Respondent :- Mahesh And Another
 
Counsel for Appellant :- S.K. Mehrotra
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant submitted that the Commissioner, Workmen's Compensation has decided the claim petition without framing issues as required under Rule 28 of the Workmen's Compensation Rules, 1924. He further submitted that the order is mechanical, without adjudicating the real and imperative issues. The claimant has claimed the disability to the extent of 50% while the Commissioner has allowed the disability to the extent of 100%, which is patently unjustified.

Admit.

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

Meanwhile, out of the amount deposited, the claimant shall be entitled to withdraw Rs.2,50,000/- and the balance amount shall be kept in a fixed deposit scheme in a Nationalized Bank, yielding maximum interest.

Order Date :- 4.7.2013

OP