DIVISIONAL MANAGER Vs. BASAMMA

JUDGEMENT

(1.) Heard learned counsel, Sri.S.K.Kayakmath for the appellant and Sri.V Shivaraj Hiremath for the claimants.

(2.) The present appeal is filed by the Insurance Company challenging the order dated 08.01.2010 passed in WCA/CR No.252/2008 on the file of the Labour Officer and Commissioner for Workmen's Compensation, Sub- Division-I, Ballari (hereinafter referred to as 'the Commissioner' for short).

(3.) Brief facts of the case are as under: