UNITED INDIA INSURANCE CO LTD Vs. ANJALAI

JUDGEMENT

(1.) AGGRIEVED by the award dated 1. 2. 2000 passed by the commissioner for Workmen's Compensation-II, chennai in W. C. No. 179 of 1997, the insurance company has preferred this appeal.

(2.) THE brief facts leading to the filing of this appeal are as follows:

(3.) HEARD Mr. J. M. Venkataraman, the learned counsel appearing for appellant, mr. G. Rajasekaran, learned counsel appearing for respondent Nos. 1 and 2, Mr. N. Muthusamy, learned counsel appearing for respondent Nos. 3 and 4 and Mr. V. Padmanabhan, learned counsel appearing for respondent No. 5.