ORIENTAL INSURANCE COMPANY LIMITED Vs. MATLAPUDI NAGARAJU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against order in W.C.Case No.84 of 2006 dated 07.09.2007 of Assistant Commissioner of Labour - cum - Commissioner for Workmen Compensation, Eluru.

(2.) The appellant is the insurer. The first respondent was the applicant and the second respondent was the first respondent while the appellant was the second respondent before the Commissioner.

(3.) By the impugned order, the Commissioner awarded a compensation of Rs.3,36,614/- payable by the second respondent and the appellant jointly and severally to the first respondent.