(1.) This appeal has been filed by the Divisional Controller, NEKRTC-Employer against the impugned Judgment and Order passed by the II-Addl. Senior Civil Judge and Commissioner for Employees Compensation, Kalaburagi dated 05.04.2017 in E.C.A.No.65/2014 whereby the Commissioner partly allowed the claim petition awarding compensation in a sum of Rs.21,98,090/- with interest at the rate of 12% per annum from 08.06.2010 till its realization.
(2.) The appellant was the respondent before the Commissioner for Employees Compensation (hereinafter referred to as the 'Commissioner' for short) and respondents were the petitioners before the 'Commissioner'. They are referred as petitioners and respondent as per their respective ranks before the 'Commissioner' for the sake of convenience in this judgment.
(3.) The brief case of the petitioners before the 'Commissioner' was:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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