NATIONAL INSURANCE COMPANY COMPANY LIMITED Vs. PAVITHRA

JUDGEMENT

(1.) Sri. L Sreekanta Rao, learned counsel for appellant has appeared through video conferencing. There is no representation on behalf of respondents.

(2.) For the sake of convenience, the parties are referred to as their ranking before the Tribunal.

(3.) This is an appeal from the Court of Labour Officer and Commissioner for Workmen's Compensation, Bangalore, whereby, the Labour Officer and Commissioner for Workmen Compensation has awarded a compensation of Rs.4,15,960/-.