BRANCH MANAGER Vs. SABU S/O JOSEPH

JUDGEMENT

(1.) The present appeal is filed by the Insurance Company under Sec. 30(1) of the Employees Compensation Act, 1923 (hereinafter referred to as "the EC Act" for short) to modify the judgment and award dtd. 3/8/2018, in ECA No.96/2014 on the file of the M.A.C.T. No.III, Bagalkot (hereinafter referred to as "the Commissioner" for short).

(2.) The appellant-Insurance Company herein is respondent No.3, respondent No.1 herein is the claimant and respondent Nos.2 and 3 herein are respondents No.1 and 2 before the Commissioner.

(3.) For convenience, the parties herein are referred to as per their rankings before the Commissioner.