NATIONAL INSURANCE COMPANY LIMITED Vs. NIDIGANTI NARASIMHULU

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are directed under Sec. 30 of the Workmen Compensation Act against the Order dtd. 7/8/2009 in W.C.Nos.3,5,6, and 4 of 2005 on the file of the Commissioner for Workmen's Compensation & Deputy Commissioner of Labour, Anantapur.

(2.) The appellants herein were the Opposite Party No.2/Insurance Company and the respondents herein were the Applicants and the Owner of the Tipper respectively before the learned Commissioner.

(3.) For the sake of convenience and understanding, the parties are referred to as they were arrayed before the learned Commissioner.