NAIONAL INSURANCE COMPANY LIMITED Vs. UPPU VENKATAIAH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against order of the Commissioner for Workmen Compensation and Assistant Commissioner of Labour, II Circle, Guntur, in W.C.No.23 of 2003, dtd. 25/8/2004.

(2.) The appellant is the insurer and was the second respondent in the case before the Commissioner for Workmen Compensation (Commissioner for short). The first respondent was the claimant and the second respondent was the employer of the first respondent, as were arrayed in the case before the Commissioner.

(3.) The case of the first respondent before the Commissioner was, as follows: