Arvind Kumar Mishra, J. - (1.) Supplementary affidavit filed on behalf of the appellant is taken on record.
(2.) Heard Smt. Archana Singh, learned counsel for the insurer-appellant, Sri Rishi Bhushan Jauhari, learned counsel for the caveator-respondent and perused the material brought on record.
(3.) By way of the instant appeal, challenge has been made to the judgment and order dated 19.02.2018 passed by the Workmen's Compensation Commissioner / Deputy Labour Commissioner, Shahjahanpur Region, Shahjahanpur, in W.C. Case No.31 of 2013, Smt. Annpurna Gupta and another Vs. Baghauli Sugar Factory and Distillery Ltd. and another, whereby compensation to the extent of Rs.4,97,542/- (four lacs ninety seven thousand five hundred and forty two only) have been awarded in favour of respondent no.1, Smt. Annapurna Gupta.;