NATIONAL INSURANCE COMPANY LIMITED Vs. PUNI SEKHAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order in W.C. case No.29 of 2005 dtd. 23/3/2006 of Commissioner for Workmen Compensation and Assistant Commissioner of Labour, at Eluru.

(2.) The second respondent insurer before the Commissioner for Workmen Compensation (Commissioner for 'short') is the appellant.

(3.) Respondent No.1 is the applicant and whereas respondent Nos.2 and 3 are the driver and owner of the lorry AP 02 T 6318 respectively before the Commissioner.