NATIONAL INSURANCE CO. LTD Vs. MARATHAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Insurance Company challenging the Order passed by the Commissioner for Employees' Compensation, Coonoor in E.C. No.198 of 2019, dtd. 19/10/2020.

(2.) For the sake of convenience, the parties are referred herein according to their litigative status and rank before the Tribunal.

(3.) The brief facts leading to filing of this Appeal are as follows: