SK LAL SAHAB Vs. M. SUBBA RAO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order of the Commissioner under Workmen Compensation Act and Assistant Commissioner of Labour - I Circle, Guntur, in W.C.Case No.19 of 2002 dtd. 17/6/2002.

(2.) This is an appeal by the claimant.

(3.) By the above order, the Commissioner under Workmen Compensation Act ("Commissioner' for short) awarded a compensation of Rs.69,842.00 to the appellant and against the respondents, against a claim for Rs.2,00,000.00 with costs and interest.