NEW INDIA ASSURANCE COMPANY Vs. SRI BHUKYA HUMBA

JUDGEMENT

(1.) The challenge in the present appeal is to the order dtd. 10/2/2003 in W.C.No.6 of 2002 on the file of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Nalgonda, whereunder the Commissioner awarded an amount of Rs.75,964.00 as compensation along with interest at 12% per annum.

(2.) The present appeal is filed by the Insurance Company, who is respondent No.2 before the Tribunal.

(3.) The appellant herein is respondent No.2, respondent No.1 is the applicant and respondent No.2 is the respondent No.1 before the Tribunal. For the sake of convenience, the parties herein are referred to as they are arrayed in the claim petition before the Tribunal.