Jaswinder
Singh Vs. M/S The Oriental Insurance Co.Ltd. & ANR. [2009] INSC 1242 (20
July 2009)
Judgment
CIVIL
APPELLATE JURISDICTION CIVIL APPEAL NO.4564 OF 2009 (Arising out of SLP (c) No.
26004 of 2008) Jaswinder Singh ..Appellant VERSUS M/s The Oriental Insurance
Co. Ltd. And Anr. ..Respondents
ORDER
1.
Leave granted.
2.
This appeal is directed against an Appellate order dated 28th of
July, 2008 passed by the High Court of Punjab and Haryana at Chandigarh in FAO
No. 3851 of 2007, whereby the High Court has allowed the appeal of Respondent
No. 1 and set aside the order of the Workmen Compensation Commissioner,
awarding compensation of Rs. 58,296/- for the injuries suffered and the claim
petition filed by the respondent No. 1 under the Workmen Compensation Act
(hereinafter referred to as "the Act") was rejected.
3.
Feeling aggrieved, the claimant/appellant has come up to this
Court by way of a Special Leave Petition, which on grant of leave, was heard in
presence of the learned counsel for the parties.
4.
During argument, a question was raised whether the High Court,
while allowing the appeal of the Oriental Insurance Co. Ltd., which was filed
under Section 30 of the Act, had decided the same by raising a substantial
question of law.
5.
We have now been informed by the learned counsel for the parties
that the amount of compensation awarded by the Workmen Compensation
Commissioner has already been paid to the appellant. It can also be kept on
record that the respondent No.1, The Oriental Insurance Co. Ltd., in spite of
due service, has not come forward to contest the claim of the appellant in this
appeal. Considering this fact and the amount of compensation having been paid
to the appellant and The Oriental Insurance Co. Ltd. had chosen not to appear
before us to contest the appeal, we are not inclined to interfere with the
impugned order in the exercise of our discretionary power under Article 136 of
the Constitution. The appeal is thus dismissed.
6.
However, the question of law, if any, is kept open to be decided
in an appropriate case. There shall be no order as to costs.
....................................J. [TARUN CHATTERJEE]
................................................J.
New Delhi;
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