IFFCO TOKIO GENERAL INSURANCE CO LTD Vs. ARJUN

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 29.12.2011 passed by the Court of Labour Officer and Commissioner for Workmen's Compensation, Sub- Division No.2, Ballari in WCA/CR No.68/2009, the appellant insurer has preferred this appeal.

(2.) I have heard the learned counsel appearing for the parties.

(3.) The accident in question is not in dispute so also the involvement of the offending vehicle insured with the appellant insurer.