ORIENTAL INSURANCE COMPANY LTD. Vs. THUMMALA VIMALAMMA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed aggrieved by order dtd. 3/9/2007 passed in W.C.No.204 of 2005 on the file of Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Nalgonda (for short 'the Commissioner').

(2.) Heard Mr. N.J.Sunil Kumar, learned Standing Counsel for the appellant and Mr. Subbagari Sudarshan Reddy, learned counsel for respondent No.1.

(3.) Brief facts: