DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD Vs. MADHUSUDHAN

JUDGEMENT

(1.) This appeal of the insurer arises out of the award dated 03.01.2008 passed by the Commissioner for Workmen's Compensation, Haveri (for short 'the Commissioner'), in WCA/NF-253/2004. By the impugned award, the Commissioner has granted compensation of Rs.1,11,213/- to the claimant payable by the insurer/appellant and fine of Rs.30,000/- payable by the employer.

(2.) The appellant was the 2nd respondent, the 1st respondent was the claimant and the 2nd respondent i.e. employer was the 1st respondent in WCA/NF-253/2004. For the purpose of convenience, henceforth the parties will be referred to with their ranks before the Commissioner.

(3.) Few admitted facts of the case are as follows: