UNITED INDIA INSURANCE COMPANY LIMITED Vs. DASARI LAKSHMI

JUDGEMENT

(1.) This Judgment, in C.M.A.No. 1151 of 2001, arises out of a Civil Miscellaneous Appeal, filed by the sole appellant, against R-1 to R-5, under Section 30 of the Workmen's Compensation Act, 1923, questioning certain parts of the adjudications made by and set forth in para 3, infra.

(2.) The Orders in the Cross-Objections filed in the C.M.A. by the cross-objectors arise out of the same, being filed under Rule 22 of Order XLI, C.P.C. questioning certain parts of the said same Orders, set forth in para 3, infra.

(3.) Orders, dated 23-4-2000, of the Commissioner for Workmen's Compensation, Rajahmundry, made in W.C.No. 37 of 1998, of his file.