ORIENTAL INSURANCE CO. LTD. Vs. L. KUMAR

JUDGEMENT

(1.) Though this appeal is listed for admission today, with the consent of learned counsel appearing for the appellant/Insurance Company, the same is taken up for final disposal.

(2.) This appeal is filed by the appellant/Insurance Company challenging the Judgment and Award dated 30.10.2012 passed in No.WCA/NFC/CR-42/2004 on the file of the Commissioner for Workmen s Compensation, Bengaluru, ( the Commissioner for short) questing the liability.

(3.) The factual matrix of the case is that the claimant/respondent No.1 herein was working with respondent No.3 Sri Paul Jacob S/o. Jams as Cleaner and when the vehicle was met with an accident he has sustained the injuries. Hence, he has filed the claim petition before the Commissioner.