Supreme Court - Daily Orders
Urmila vs Workmen'S Compensation Commissioner ... on 12 August, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).8006 OF 2016
(@ SLP (C) NO(S).34148 OF 2013)
URMILA & ANR. Appellant(s)
VERSUS
WORKMEN'S COMPENSATION COMMISSIONER
& ORS Respondent(s)
O R D E R
Heard learned counsel for the parties. Leave granted.
Having regard to the facts and circumstances of the case, legal submissions advanced by the learned counsel for the parties and the material evidence available on record, we find good reason to interfere with the impugned judgment and order and hence impugned judgment and order is set aside and the order dated 18.10.2003, passed by the Commissioner, Workmen's Compensation Act, 1923, District Ghaziabad is restored. The liability to pay the compensation to Signature Not Verified Digitally signed by VINOD KUMAR Date: 2016.08.17 the dependents of the deceased would be on respondent 18:33:40 IST Reason: no. 2-National Insurance Company Ltd.. The same shall be paid within six weeks from today after deducting 2 the amount already paid, if any.
The appeal is allowed with the aforesaid direction.
..........J. (V. GOPALA GOWDA) ..................J. (ADARSH KUMAR GOEL) NEW DELHI, AUGUST 12, 2016 3 ITEM NO.29 COURT NO.7 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 34148/2013 (Arising out of impugned final judgment and order dated 21/01/2013 in WPC No. 71308/2006 passed by the High Court Of Judicature at Allahabad) URMILA & ANR. Petitioner(s) VERSUS WORKMEN'S COMPENSATION COMMISSIONER & ORS Respondent(s) (with office report) Date : 12/08/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Jinendra Jain,Adv.
For Respondent(s) Mr. S.L. Gupta, Adv.
Mr. Varinder Kumar Sharma,Adv. Mr. D.P.S. Yadav, Adv.
Ms. Nidhi Singh Dubas, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
(VINOD KUMAR JHA) (MALA KUMARI SHARMA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)