NEW INDIA ISSURANCE CO LTD Vs. P PADMAVATHI

JUDGEMENT

(1.) When the petition to condone the delay has come up, on the request of both the learned counsel, after condoning the delay, the Civil Miscellaneous Appeal, itself, is taken up for consideration.

(2.) This Civil Miscellaneous Appeal, under Section 30 of the Workmen's Compensation Act, 1923, is filed by the New India Assurance Company Limited, aggrieved by the award passed by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour-ll, Hyderbad, in W.C. No.90 of 2004.

(3.) For the purpose of convenience, I refer the parties, herein, as arrayed before the Tribunal below.