(1.) The present appeal is filed under Sec. 30 of the Employees Compensation Act, questioning the order dtd. 16/3/2009 in W.C.No.119 of 2005 passed by the Commissioner for Workmen"s Compensation and Assistant Commissioner of Labour, Kadapa.
(2.) The parties are referred to as per their nomenclature before the Commissioner.
(3.) The facts leading to this appeal are as under: