NATIONAL INSURANCE CO LTD Vs. RANGANATHAPPA

JUDGEMENT

(1.) Second respondent insurance company in CR.No.59/2006 on the file of Commissioner for Workmen's Compensation, Tumkur has come up in this appeal challenging the order dated 28.8.2009 passed therein. Earlier when this appeal had come up for admission instead of admitting the same notice was ordered and lower court record was called for to consider the appeal for final hearing. Accordingly, when this matter came up today though it is listed for admission, since the lower court record is received and respondent/claimant is also duly served, with the consent of counsel for both parties the appeal is taken up for final disposal.

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

(3.) On going through the grounds of appeal the substantial questions of law that arise for consideration in this appeal are,