- (1.) Heard Sri Rakesh Bahadur, learned counsel for the appellant and perused the record. None appeared on behalf of the respondents.
(2.) This appeal, at the behest of the New India Assurance Co. Ltd., challenges the judgment and award dated 28.11.2008 passed by Workmen Compensation Commissioner/Assistant Labour Commissioner, Shahjahanpur (hereinafter referred to as 'Commissioner') in Case No.51 WCA of 2007 awarding a sum of Rs.3,47,000/- as compensation against the appellant.
(3.) The judgment in National Insurance Co. Ltd. Vs. Mastan and Another, 2006 (1) T.A.C. 321 (SC) will apply in full force is the submission of Sri Rakesh Bahadur, learned counsel for the appellant.;