NEW INDIA ASSURANCE COMPANY LIMITED Vs. K SOMASHEKHAR

JUDGEMENT

(1.) This case is a classic example to show how the powers granted to the Commissioner for Workmen's Compensation under the provisions of the Workmen's Compensation Act, 1923 can be misused while awarding compensation in respect of non-schedule injuries.

(2.) This appeal is preferred by the Insurance Company challenging the legality and correctness of the order passed by the Commissioner for Workmen's Compensation, Bangalore in Case No. WCA/NFC/CR-30/2003, dated 28-6-2005, wherein a compensation of Rs. 5,05,106/- has been awarded with interest at 12% p.a.

(3.) The facts leading to this case are as hereunder: