UNITED INDIA INSURANCE CO LIMITED Vs. RAMA SWAMY

JUDGEMENT

(1.) M/s.United India Insurance Company Limited-appellant herein filed this appeal aggrieved by the order dtd. 7/12/2006 passed in W.C.No.35 of 2004 on the file of the learned Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Mahabubnagar, whereby the learned Commissioner allowed the case filed by the claimants and granted compensation.

(2.) This appeal is filed with the following substantial questions of law: