NIDIGANTI NARASIMHULU Vs. K. SURYANARAYANA

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, 6,5 and 4 of 2005 on the file of the Commissioner for Workmen's Compensation & Deputy Commissioner of Labour, Anantapur. Parties before the learned Commissioner:

(2.) The appellants herein were the Applicants and the respondents herein were the Opposite Party Nos.1 and 2 i.e., the Owner of the Tipper and the Insurance Company respectively 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.