OBRA THERMAL POWER STATION Vs. WORKMENS COMPENSATION COMMISSIONER
LAWS(ALL)-1997-1-66
HIGH COURT OF ALLAHABAD
Decided on January 17,1997

OBRA THERMAL POWER STATION Appellant
VERSUS
WORKMEN'S COMPENSATION COMMISSIONER Respondents

JUDGEMENT

C.A.Rahim, J. - (1.) All these appeals are taken together as common questions of facts and laws are involved.
(2.) These appeals have been preferred against the judgment and order of the Commissioner, Workmen's Compensation, U.P. at Mirzapur.
(3.) In First Appeal From Order No. 628 of 1981 the Commissioner for Workmen's Compensation passed award dated 28.8.1981 in favour of D.N.Baranwal,'an employee of Obra Thermal Power Station, U.P. State Electricity Board, Obra, Mirzapur. to the extent of Rs. 32,340/- with interest at the rate of 6 per cent from the date when it is due along with 50 per cent penalty amounting to Rs. 16,170/-.;


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