MANAGER, NATIONAL INSURANCE COMPANY LTD., Vs. R.CHANDRASEKAR

JUDGEMENT

(1.) The Appellant / 2nd Respondent / Insurance Company has filed this Civil Miscellaneous Appeal against the award dtd. 29/1/2009 passed in W.C.No.35 of 2007 by the learned Workmen's Compensation Commissioner-cum-Deputy Commissioner of Labour, Dindigul.

(2.) Brief facts of the petition filed by the petitioner before the Tribunal are as follows:

(3.) Brief averments contained in the counter filed by the second respondent, are as follows :