UNITED INDIA INSURANCE COMPANY LIMITED Vs. N PRABHAKAR

JUDGEMENT

(1.) The Respondent insurance Company in WCA.B-2.NFC.CR. 18/2002 on the file of Commissioner for Workmen's Compensation Sub Division-II, Bangalore has come up in this appeal challenging the validity and correctness of the order dated 13.9.2004 passed in the aforesaid matter. For the sake of convenience the parties to this appeal are referred to by their respective ranking in the Court below.

(2.) Brief facts leading to this appeal are as under:

(3.) In the said proceedings Commissioner for Workmen's Compensation after appearance of Respondents and after filing objections recorded evidence of claimant as PW. 1 and of Doctor who treated him as PW.2 and marked Exs. PI to P5 and proceeded to award compensation in a stun of 2,74,176/- with interest at 12% from 19.2.2002 till date of realisation payable by owner and insurer jointly and severally. The insurer of vehicle being aggrieved by the same has come up in this appeal on the following grounds: