CHITTAJULLU Vs. ADAPA SRINIVASA RAO

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal is filed against the Order dtd. 6/2/2004 in W.C.No.7 of 2003 passed by the Commissioner for Workmen's Compensation, Guntur, Guntur District.

(2.) The Claimant is the Appellant herein.

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