E. KAMARUDEEN Vs. K.J. MATHEW AND ORS.

JUDGEMENT

(1.) THIS appeal is preferred against the Erratum Gist of Order of the Commissioner for Workmen's Compensation, Thiruvananthapuram made in W.C.C. No. 32/2005 dated 22.07.2009.

(2.) THE facts in a nutshell are as follows:

(3.) WHEN , the appeal came up for hearing learned counsel for the appellant specifically pointed out that the so -called order dated 15.6.2009 passed by the Commissioner is not communicated. But it appears that after passing the so -called order, wherein the Insurance Company was made liable, thereafter a change in the order is seen made and a communication is seen given as erratum gist and the appeal is preferred against the said erratum gist, which is produced as the basis of the appeal. The records are called for from the Commissioner.