REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO. LTD. Appellant

V/S

SHOWKATH Respondents

Referred Judgements :-

CHINNASWAMY S. BY L.RS. C. PUSHPAMMAL AND OTHERS. [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED V. J. KRISHNA SAPALYA AND OTHERS. [REFERRED TO]
BRITISH INDIA GENERAL INSURANCE COMPANY LIMITED VS. CAPTAIN ITBAR SINGH AND JAGJIT SINGH [REFERRED TO]
PRATAP NARAIN SINGH DEO VS. SRINIVAS SABATA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. MASTAN [REFERRED TO]
MALIKARJUNA G HIREMATH VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. RAJA NAIKA [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LTD VS. SRIDHARGADDE BASAPPA [REFERRED TO]
T S PRABHU VS. BHAVANI POOJARY [REFERRED TO]

JUDGEMENT

(1.) Though matter is listed for Admission, by consent of learned Advocates, appeal is taken up for final disposal, since it is of the year 2003 and records having been secured.

(2.) The insurer is in appeal questioning the correctness and legality of the order and award passed by the Commissioner for Workmen's Compensation, Shimoga in WCA 8/2000 dated 8.9.2003 whereunder claim petition came to be allowed in part and a compensation of Rs. 74,792/- with interest 12% P.A. has been awarded is in question.

(3.) Facts leading to filing of this appeal are as under. The parties are referred to as per their ranks before the Commissioner for Workmen's Compensation.

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NEW INDIA ASSURANCE CO LTD Vs. SHOWKATH

Referred Judgements :-

JUDGEMENT

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