ANIL KSHETARPAL,J. - (1.) The Employees' State Insurance Corporation has filed this regular second appeal assailing the correctness of the concurrent finding of fact arrived at by the Courts below while allowing a petition filed by respondent No.1 under Section 74 and 75 of the Employees' State Insurance Act, 1948 (hereinafter referred to as "the 1948 Act").
(2.) The learned trial Court has awarded a sum of Rs.2,00,000/- to respondent-Bhupinder Singh, on account of injuries suffered in an accident on 09.07.2019 while coming back from his workplace. He received grievous injuries and remained admitted in the Government Medical College and Hospital, Sector 32, Chandigarh, for a period of one month. He suffered disability to the extent of 20%.
(3.) The learned counsel representing the appellant has contended that the petition was not filed before the competent Court. He further submitted that the petition, as filed, was beyond the prescribed period and therefore, both the Courts below have erred in decreeing the same.;