UNITED INDIA INSURANCE CO LTD Vs. BOREGOWDA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 12. 5. 1998 passed by the Labour Officer and Commissioner for Workmen's Compensation, Mandya District, Mandya, in case No. CWC/crmf No. 95 of 1994-95.

(2.) IN the matter of accident that had taken place on 21. 8. 1994 at the time and place mentioned in the claim petition, it has been found by the Labour Officer and commissioner for Workmen's Compensation Mandya District, Mandya, that the claimant workman, i. e. , respondent No. 2 sustained grievous injuries. The Labour officer and Commissioner for Workmen's compensation, assessed the compensation to the tune of Rs. 79,900 together with interest at the rate of 6 per cent per annum.

(3.) BEING aggrieved by the judgment and award passed by the Labour Officer and Commissioner for Workmen's Compensation, Mandya District, Mandya, the employer and insurance company have come up in appeal under section 30 of the workmen's Compensation Act, 1923.