ORIENTAL INSURANCE CO LTD Vs. SHAIK MAHABUNNI

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal, under Section 30 of the Workmen's Compensation Act, 1923 (for short 'the Act') is directed against the order, dated 12.09.2002, passed in W.C.No.43 of 1999 on the file of the Commissioner for the Workmen's Compensation and the Assistant Commissioner of Labour -II, Guntur.

(2.) THE appellant herein is the opposite party No.2, respondent Nos.1 to 5 herein are the applicants and sixth respondent herein is the opposite party No.1 in W.C.No.43 of 1999.

(3.) FOR better appreciation of facts, the parties are hereinafter referred to, as they are arrayed before the learned Commissioner.