ORIENTAL INSURANCE COMPANY LTD Vs. RAMANNA

JUDGEMENT

(1.) THE insured is questioning the correctness and legality of the order passed in W.C. No. 114/2002 by the Commissioner, Workmen's Compensation, Sub-Division-II, Bellary dtd.28/02/2004.

(2.) THE facts in nutshell are as follows: THE rank of parties as arrayed before the Commissioner for Workmen's Compensation, are being referred in this appeal for the sake of convenience.

(3.) I have heard Smt. Aruna Deshpande, learned Counsel appearing for the appellant and Sri. Ravi.D. Hosamani, learned Counsel appearing for Sri.Y. Lakshmikanth Reddy for 1st respondent in this appeal. It is contended by the learned Counsel for appellant as follows: