DIVISIONAL MANAGER Vs. AKBAR ALI S/O SHESHAWALI

JUDGEMENT

(1.) The insurer United India Insurance Company Limited being aggrieved by the judgment and order dated 10.05.2012 passed by the Commissioner for Workmen's Compensation, Raichur in WCA Nos. 203/2008 and 204/2008 has filed these appeals.

(2.) The brief facts of the case are as follows;

(3.) Respondent No.1 owner of the offending vehicle and respondent No.2 insurer of the said vehicle appeared before the learned Commissioner for Workmen's Compensation and filed their written statements.