UNITED INDIA INSURANCE CO LTD Vs. MOHD HUSSAIN

JUDGEMENT

(1.) Heard Sri V. Samba Siva Rao, learned Counsel appearing for the appellant and Sri M. Vijay Reddy, learned Counsel appearing for the respondents. This appeal is filed against the order dated 23.7.2002 passed by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour - IV, Hyderabad in WC No. 14 of 2002.

(2.) The United India Insurance Company Limited, which is the opposite party No. 2 before the learned Commissioner filed the present appeal.

(3.) Challenge to the order passed by the learned Commissioner for Workmen's Compensation is on two grounds; viz. (1) that there is discrepancy in the number of the vehicle in the first information report and the charge-sheet, therefore, the learned Court below ought to have held that the lorry bearing No. AP 12 T 6282 was not involved in the accident, (2) that the compensation granted by the Court below has not been properly computed and the same is not in accordance with law.