BRANCH MANAGER NATIONAL INSURANCE CO LTD Vs. NAGARAJ

JUDGEMENT

(1.) In both these appeals, the insurance company is in appeal challenging the liability fastened on it.

(2.) The claimants have also preferred the cross objections, being dissatisfied with the award, passed by the Tribunal.

(3.) Since both the claim petitions arise out of the same accident and out of a common judgment passed by the Tribunal, these appeals are taken up and heard together.