- (1.) Heard learned counsel for the parties and perused the record.
(2.) The Stamp Reporter has reported the appeal to be beyond time by 441 days, but the parties have agreed to address the Court on merits as only a legal point of jurisdiction is invited. Hence we condone the delay and proceed to hear the case on merits.
(3.) This first appeal from order challenges the legality and correctness of impugned judgment and order dated 13.09.2012 passed in W.C.A. No. 103/2011 by the Court of Employees' Compensation Commissioner / Assistant Labour Commissioner, Shahjahanpur.;