NEW INDIA ASSURANCE CO., LTD Vs. A. PALANI

JUDGEMENT

(1.) THE appellant / second opposite party has preferred the present appeal, against the Order dated 17.12.2007, made in W.C.No.232 of 2006, on the file of the Court of Commissioner for Workmen's Compensation (Deputy Commissioner of Labour 2) at Chennai.

(2.) THE short facts of the case are as follows:

(3.) ON considering the averments of both sides, the Deputy Commissioner of Labour had framed five issues namely: