DIVISIONAL MANAGER, ANANTAPUR DISTRICT Vs. B. GANGAMMA

JUDGEMENT

(1.) The present C.M.A is filed under Sec. 30 of Workmen's Compensation Act, 1923 questioning the Order dtd. 12/11/2009 in W.C.No.12 of 2005 passed by the Commissioner for Workmen's Compensation and Deputy Commissioner of Labour (FAC), Anantapur, Anantapur District.

(2.) The O.P.No.2-Insurance Company is the Appellant herein.

(3.) The facts leading to filing of the present appeal are as follows:-