Vineet Kothari, J. - (1.) The present Misc. Appeal has been filed under Section 30 of Workmen's Compensation Act, 1923 by the appellant National Insurance Company Limited against the judgment and award dated 21.07.2015 passed by the Court of learned Commissioner, Workmen's Compensation Act, 1923, Udaipur allowing the claim petition [No. W.C. 04/2006 (J.L.C.)] to the extent of Rs. 1,61,790/- on account of death of Pratap Singh Rajput, who is said to have expired on 05.09.1997, in an accident arising out of the course of employment, being in the employment of respondent No. 1-Smt. Jyoti W/o late Jagdish Khatri.
(2.) The relevant portion of the findings of the learned Commissioner, Workmen's Compensation Act in the impugned judgment dated 21.07.2015 regarding the claim to be reimbursed by the Insurance Company is quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]...
(3.) The learned counsel Mr. Sanjeev Johari appearing for the appellant-National Insurance Company Ltd. submitted that the claimants had taken a contra stand in the claim petition submitted before the learned Commissioner, Workmen's Compensation Act and the objections raised by the appellant Insurance Company were not dealt with by the learned Commissioner though the same were submitted as written arguments only but the same have not been touched in the impugned order.;