THE NEW INDIA ASSURANCE COMPANY LTD.REP. BY ITS DIVISIONAL MANAGER, D.O.,1, ALKARIM TRADE CENTRE, M.G.ROAD, RANIGUNJ, SECUNDERABAD Vs. P. YASHODA AND OTHERS

JUDGEMENT

(1.) Aggrieved by the Order dated 16.05.2005 in W.C.Case.No.38 of 2003 passed by the Commissioner for Workmens Compensation and Assistant Commissioner of Labour, Circle-I, Ranga Reddy District, Hyderabad, R2/New India Assurance Company Limited has preferred the instant appeal.

(2.) The parties in this appeal are referred as they were arrayed before the Commissioner.

(3.) The factual matrix of the case is thus: