NEW INDIA ASSURANCE CO. LTD. Vs. NIGAR SULTAN

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both the learned counsel it is taken up for final disposal.

(2.) This appeal is filed challenging the judgment dated 28.06.2013 passed in WCA/FC.No.29/2009 on the file of the Labour Officer and Commissioner for Workmen's Compensation, Mysore District, Mysore, questioning fastening the liability on the Insurance Company.

(3.) The parties are referred to as per their original rankings to avoid the confusion and for the convenience of the Court.