ARVIND KUMAR MISHRA-I ,J. - (1.)Heard Sri Nagendra Kumar Srivastava, learned counsel for the Insurance Company-appellant, Sri Nigamendra Shukla, learned counsel for the claimant-respondent nos.1 to 6 and perused the material brought on record.
(2.)By way of the instant appeal, challenge has been made to the judgment and award dated 27.09.2005 passed by the Workmen's Compensation Commissioner / Assistant Labour Commissioner, Bulandshahar, in W.C.A. No.04 of 2002, Smt. Ramwati Devi and others Vs. Aftab Ahmad and another, whereby overall compensation amount Rs.3,51,080/- has been awarded under various heads to the claimant-respondents.
(3.)Learned counsels for both the parties agree that this case relates to the point of income and assessment of the compensation, thereon each point can be adjudicated upon and scrutinized merely by perusal of the certified copy of the award itself, therefore, there is no need for lower court's record and the case may be decided after hearing both the sides.