PANGANTI VIJAYA Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the final judgment and order dtd. 22/3/2022 passed by the High Court for the State of Telangana at Hyderabad in CMA No. 98 of 2010 whereby the High Court allowed the appeal filed by the insurer and set aside the award dtd. 30/4/2009 passed by the Commissioner for Workmen's Compensation and Deputy Commissioner of Labour, Nizamabad in WC No. 1 of 2005 awarding compensation to the appellant.

(3.) The facts giving rise to the present appeal are as follows: