NATIONAL INSURANCE CO. LTD. Vs. S. MUNUSWAMY

JUDGEMENT

(1.) This Appeal is filed against Memorandum of Civil Miscellaneous Appeal filed under Sec. 30 of the Workmen Compensation Act, 1923 by the National Insurance Co., Ltd., questioning the Order dtd. 29/1/2010 in W.C.No.5 of 2008 passed by the Learned Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Tirupati, Chittoor District.

(2.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Tirupati.

(3.) The brief facts of the case are as under: