PROPRIETOR PADMA RICE MILL Vs. KHAJA HUSSAIN

JUDGEMENT

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

(2.) This appeal is filed by the owner of the offending vehicle seeking modification of the judgment and award dtd. 10/2/2012 passed by the Labour Officer and Commissioner for Workman Compensation, Koppal ("the Commissioner for short).

(3.) Heard learned counsel for the appellant and learned counsel for respondent No.2-Insurance Company.