Himachal Pradesh High Court
Nic vs . Om Parkash A/W Connected Matter on 2 December, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
NIC vs. Om Parkash a/w connected matter FAO Nos. 546/2009 & 439 of 2012 02.12.2022 Present: Mr. Vivek Negi, Advocate, vice Mr. Suneet Negi, .
Advocate, for the appellant(s).
Ms. Kusum chaudhary, Advocate, for respondent No. 2 in FAO No. 546/2009 and for respondent No. 3 in FAO No. 439 of 2012.
Mr. Y. Paul, Advocate, for respondents No. 1 and 2 in FAO No. 439/2012.
FAO No. 439 of 2012 Even though to the appeal stands admitted 22.08.2013, however, no substantial question of law has been framed.
r on Accordingly, the appeal is now formally admitted on the following substantial questions of law:-
1. Whether the impugned order can be sustained in view of the alleged violation of provisions of Section 4(i) of the Workmen's Compensation Act, 1923?
2. Whether the learned Commissioner below was correct in awarding interest on award, especially, when the owner/employer had not intimated the insurance company about the factum of accident?
List on 16.12.2022.
(Tarlok Singh Chauhan) Judge December 2, 2022 (sanjeev) ::: Downloaded on - 02/12/2022 20:34:55 :::CIS