DIVISIONAL MANAGER, ORIENTAL INSURANCE CO LTD Vs. CHANNAPPA

JUDGEMENT

(1.) This appeal is by the Insurer challenging the Judgment and Order passed by the Commissioner for Workmen's Compensation, Haveri ['Commissioner', for short] in WCA No.92/2006.

(2.) The facts in brief are:

(3.) Heard the learned Counsel for the appellant/insurer. Despite service of notice, respondents remained unrepresented.