DEVARAKONDA PURNACHANDRARAO Vs. S CHALAMAREDDY

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the order, dated 7-4-2004 in W.C. Case No.79 of 2002, passed by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour-1, Guntur (for short "the Tribunal").

(2.) The appellant is the claimant, the first respondent is the owner of the vehicle and the second respondent is the Insurance Company.

(3.) For the sake of convenience, the appellant, the first respondent and the second respondent will be referred to as "the claimant, the owner of the vehicle and the Insurance Company" respectively.