BRANCH MANAGER Vs. N. DEVIPRASAD

JUDGEMENT

(1.) This appeal by the insurer seeks to lay a challenge to the Judgment & Order dtd. 22/9/2009 rendered by the Commissioner for Workmen's Compensation, Sub-Division-II, Bellary whereby, the claim having been favoured in part, a compensation of Rs.1,53,770.00 with interest at the rate of 12% per annum has been awarded.

(2.) After service of notice, the respondent- claimant has entered appearance through his advocate. However, the respondent-owner of the insured vehicle has chosen to remain unrepresented despite service.

(3.) FOUNDATIONAL FACTS OF THE CASE: