(1.) Heard the learned counsel for the appellant and respondents.
(2.) The appellant - insurer in W.C. N.F. No. 284/2007 on the file of Labour Officer and Commissioner for Workmen's Compensation, Bagalkot, (herein after referred to as 'Commissioner' for short) has come up in this appeal impugning the judgment and award dated 30.09.2008.
(3.) The status of the parties will be referred to as per their status before the Court below.