Ishwari Devi And Others vs Unknown
2022 Latest Caselaw 3588 UK

AO No.403 of 2022
Hon'ble Ravindra Maithani, J.

Mr. I.P. Kohli and Mr. Kanti Ram Sharma, Advocates for the appellant.

The challenge in this appeal is made to judgment and award dated 02.08.2022, passed in ECA Case No.26 of 2021, Smt. Ishwari Devi and others Vs. Madan Singh and another, by the Employees Compensation Commissioner, CJM, Pithoragarh.

The only question, which is raised by the appellant is that the death took place much prior to the date when the policy came into existence.

It is argued that, in fact, there was a general diary report of the police, which was proved by DW2 Ravindra Pal Singh Tomar, the Surveyor.

In internal page 9 of the impugned judgment and order, the court has quoted the statement of DW2 Ravindra Pal Singh Tomar to the effect that the death took place on 03.12.2019.

On it, learned counsel for the appellant would submit that this is wrong recitation in the judgment.

Call for the LCR.

List this matter on 01.12.2022, for hearing on admission.

(Ravindra Maithani J.) 11.11.2022

RV