ORIENTAL INSURANCE CO. LTD. Vs. GAURI

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed by the Insurance Company calling in question the judgment and award dtd. 13/11/2012 passed in WCA/CR-26/2010-F by the Commissioner for Workmen's Compensation, Udupi, (hereinafter referred to as 'the Tribunal') on the ground that the deceased was working as 'Supervisor' at the relevant point of time, but not as 'workman' to be coming within the definition of 'workman' under the Workmen's Compensation Act.

(2.) For the sake of convenience and easy reference, the parties are referred to as per their rankings before the Tribunal.

(3.) Heard the arguments addressed by both the learned counsels appearing for the parties and perused the materials placed on record.