DIVISIONAL MANAGER, ORIENTAL INSURANCE CO. LTD. Vs. SANDEEP

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondent No.1.

(2.) The appellant-insurer in W.C.No.269/ 2007 on the file of the Labour Officer and Commissioner for Workmen's Compensation, Sub Division 2, Belagavi (herein after referred to as 'Commissioner' for short) has come up in this appeal impugning the judgment and award dated 30-09-2009.

(3.) The status of the parties will be referred to as per their status before the Court below.