LAWS(HPH)-2015-8-63

ORIENTAL INSURANCE COMPANY Vs. LATA DEVI AND ORS.

Decided On August 27, 2015
ORIENTAL INSURANCE COMPANY Appellant
V/S
Lata Devi And Ors. Respondents

JUDGEMENT

(1.) APPEAL stands admitted on the following substantial questions of law: - -

(2.) In so far as, the substantial question No. 4 is concerned, the issue is no longer res integra, in view of the judgment rendered by the Apex Court in Saberabibi Yakubbhai Shaikh and others Versus National Insurance Company Limited and others : (2014) 2 S.C.C. 298.

(3.) In so far as question No. 1 to 3 are concerned, essentially it is the appellant's grievance that employee -employer relationship remains unproven on record. It be only observed that even though only the present appellant had taken objection with regard to the same, however, at the time of framing of issues, perhaps it was not pressed. No issue stands framed and prior to filing of the present appeal no objection was raised or order challenged.