SHAIK KHASIMSA Vs. A. SRINIVASA RAO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred under Sec. 30 of Workmen's Compensation Act, 1923 (in short "The Act") against the impugned order in W.C.No.10 of 2006, dtd. 2/6/2007 on the file of the Assistant Commissioner of Labour-II Circle, Guntur (in short "The Commissioner").

(2.) The appellant herein is the claimant, the respondent Nos.,1 and 2 herein were being the employer and insurer (the opposite parties Nos.,1 and 2) before the Commissioner in the W.C. For the sake of convenience, the parties will be referred to as they were arrayed before the Commissioner.

(3.) Case of the applicant in brief:-