National Insurance Co. Ltd. vs Smt. Nishi Devi And 5 Ors.
2013 Latest Caselaw 2686 ALL

Citation : 2013 Latest Caselaw 2686 ALL
Judgement Date : 23 May, 2013

Allahabad High Court

National Insurance Co. Ltd. vs Smt. Nishi Devi And 5 Ors. on 23 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1476 of 2013
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Smt. Nishi Devi And 5 Ors.
 
Counsel for Appellant :- Manish Kumar Nigam
 

 
Hon'ble Rajes Kumar,J.

The contention of the appellant is that the deceased had not died during the course of employment, which is apparent from the First Information Report. Therefore, the appellant is not liable to pay any amount.

Prima facie, there is substance.

Admit.

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

Until further order, the effect and operation of the impugned judgment and award dated 1.3.2013 passed by the Workman Compensation Commissioner/Assistant Labour Commissioner, Bulandshahar in W.C.A. Case No. 23 of 2010 (Smt. Nishi Devi and others Vs. Vinod and others) shall remain stayed.

Order Date :- 23.5.2013