NATIONAL INSURANCE COMPANY LTD Vs. YOUSUF APPA MULLA

JUDGEMENT

(1.) The insurance company has come up in appeal laying a challenge to the judgment and order dated 24.01.2008 made by the Commissioner for Workmen's Compensation, where an award is made for compensation of Rs.2,26,380/- with 12% interest per annum.

(2.) The brief facts stated are:

(3.) The claimants had preferred a claim for compensation on the ground that their son had died due to the accident in the discharge of his duties and that the accident had occurred during the course of and out of the employment. The claim was resisted by the insurance company by filing written statement.