ORIENTAL INSURANCE CO LTD Vs. SUBAIDA; LAKSHMY AMMA

JUDGEMENT

(1.) Appellant is the second opposite party/insurer in a proceeding under Section 22 of the Workmen's Compensation Act, 1923 (hereinafter referred to as the 'Act'). The Commissioner has awarded a sum of .2,91,960/- with 12% interest to the second respondent herein who was the claimant.

(2.) The substantial questions of law which are projected in the appeal are as follows:

(3.) We heard Adv.Sri.V.P.K.Panicker, learned counsel for the appellant and Adv.Sri.Jacob Abraham learned counsel for the second respondent.