ORIENTAL INSURANCE CO. LTD. Vs. PARVATIBEN MANILAL PATEL

JUDGEMENT

(1.) Present appellant - The Oriental Insurance Co. Ltd., who is the original opponent no. 3 before the ex officio Commissioner for Workmen's Compensation and Judge, Labour Court, Valsad (for brevity, 'the learned Commissioner') in Fatal Case no. 4 of 2004, has preferred this appeal against the judgment and award dated 14.07.2006 passed by the learned Commissioner in favour of the respondent nos. 1, 2 and 3 - original applicants.

(2.) Short facts of the present case may be referred as under:

(3.) Heard, learned counsel for the appellant and the learned counsel for the original applicants.