Y.RANGA REDDY Vs. DIVISIONAL ENGINEER

JUDGEMENT

(1.) M .A.C.M.A.No.1297 of 2007 filed by the claimant and M.A.C.M.A.No.1977 of 2007 filed by the 2nd respondent -insurer against th

(2.) HEARD Sri V.Srinivasa Rao, the learned standing counsel for the insurance company and Sri K.Maheswara Rao, learned counse

(3.) NOW the points that arise for consideration in the appeal are: 1. Whether the compensation awarded by Tribunal is unjust and went wrong in fixing joint liability against the insurer to com 2. To what result? POINT No.1: