NEW INDIA ASSURANCE COMPANY LTD Vs. SAMPATH

JUDGEMENT

(1.) The insurer who is the second respondent before the Commissioner for Workmen Compensation is the appellant herein.

(2.) This Civil Miscellaneous Appeal is filed against the award of compensation of Rs.3,99,771/- to the claimant represented by his mother for the injuries sustained by him in the accident occurred in the course of his employment, under the first respondent/employer.

(3.) The parties are referred to as per their rank in WC.No.42/2004.