THE ORIENTAL INSURANCE COMPANY LIMITED REPRESENTED BY ITS DEPUTY MANAGER SMT. SUDHA GANESH Vs. SRI. MANJEGOWDA AND SRI. MALAPPA

JUDGEMENT

(1.) INSURER is in appeal questioning the correctness and legality of order and award passed by the Commissioner for Workmen's Compensation, Hassan Sub -Division, Hassan, in WCA/NF/SR -37/2006 dated 02.12.2009 whereunder claim petition filed by the injured workman has been allowed in part and a compensation of Rs. 2,83,766/ - with interest @ 12% P.A. payable after 30 days from the date of accident has been awarded. Heard the arguments of Sri. B.C. Seetharama Rao, learned advocate appearing for appellant and Smt. A.R. Sharadamba, learned advocate appearing for R -1 and Sri. Girish B. Baladare, learned advocate appearing for R -2. This appeal has been admitted on 02.08.2011 to consider the following substantial question of law:

(2.) WHETHER the Commissioner is justified in fastening the liability on the appellant to satisfy the award?

(3.) : 2011 ACJ 2209 - Oriental Insurance Co., Ltd. v. Shafi and anr.