TATA AIG GENERAL INSURANCE COMPANY LIMITED Vs. RAJA RAMSAWARE GAUTAM

JUDGEMENT

(1.) This appeal is filed by the Insurance Company under Sec. 30 of the Employees Compensation Act, 1923.

(2.) As per Sec. 30, the appeal to this Court lies on substantial questions of law. Learned counsel for the appellant has pressed questions (a) to (j). The said questions read as under:

(3.) However, learned counsel has argued only following.