NADELLA RAGHAVAMMA Vs. NADELLA RAMBABU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed under Sec. 30 of the Workmen Compensation Act, 1923, ( for short ' the Act') against the impugned Order dtd. 30/4/2003 in W.C.No.44 of 2001 on the file of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Vijayawada (hereinafter be referred to as " Commissioner".) Parties before the Learned Commissioner:

(2.) The appellants herein were the applicants, respondent Nos. 1 and 2 herein were the Opposite Parties before the learned Commissioner. Reference of parties in the appeal:

(3.) For the sake of convenience and understanding, the parties are referred to as they were arrayed before the learned Commissioner. The case of the Applicants in nutshell is that: