C.L. Soni, J. - (1.) Learned advocates appearing for the appellant and respondent No.1 - original claimant request that since the challenge in the appeal is only on the aspect of quantum of compensation, the appeal may be taken up for final hearing and disposal. Hence, ADMIT. Learned advocate Mr. Rajyaguru waives service of notice of admission of the appeal for respondent No.1. Since the appeal filed by the Insurance company is to be decided only on quantum of compensation, no notice is required to be issued to the respondent No.2- employer.
(2.) The appeal is admitted and is heard on the following substantial question of law:- Whether the compensation awarded by the Commissioner is according to the provisions made in Section 4 of the Employee's Compensation Act, 1923?
(3.) This appeal is filed under Section 30 of the Employee's Compensation Act, 1923 ('the Act') against the order dated 8.8.2017 passed by the Commissioner of Workmen Compensation in W.C. (Non-Fatal) Application No.29 of 2011 filed by the respondent No.1.;