KOTHARI GROUP OF FINANCIERS Vs. K MURALIDHAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order, dt. 21-10-2003, passed by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour-Ill at Hyderabad (for short "the tribunal) in W.C.No.74 of 2002, directing the respondent to pay a total compensation of Rs.1 ,65,526/- to the petitioner for the disability sustained and loss of earning capacity suffered by him during the course of employment.

(2.) The appellant is the respondent and respondent is the claimant.

(3.) For the sake of convenience, the appellant and respondent will be referred as "employer and claimant" respectively.