G.KOTESWARA RAO Vs. T.RAMA RAO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the order, dtd. 15/3/2002, in W.C.No.7 of 2000 on the file of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Vijayawada,[In short 'the Commissioner' ] filed under Ss. 20 and 22 of the Workmen's Compensation Act, 1923.

(2.) The appellant herein was the applicant. The respondents Nos.,1 and 2 herein were Opposite Party Nos.1 and 2 before the learned Commissioner.For the sake of convenience, the parties will be referred as they arrayed before the learned Commissioner.

(3.) The case of the applicant in brief is that,