O. RENUKA S/O OMKARAPPA Vs. SHIVAPPA S/O AJJAPPA OWNER OF TRACTOR TRAILER NO. KA 17/T2599-2600 ALLUR VILLAGE, DAVANGERE TALUK AND THE BRANCH MANAGER ORIENTAL INSURANCE COMPANY LIMITED BRANCH OFFICE THILUVALLI COMPLEX P B ROAD, DAVANGERE@RESPONDE

JUDGEMENT

(1.) THOUGH these matters are posted for admission, with the consent of the learned counsel appearing on both sides, they are heard finally.

(2.) , MFA. Nos. 4604/2006, 4605/2006, 4607/2003 and 4608/2008 are filed by the claimants, seeking enhancement of compensation, while MFA. Nos. 2646/2006, 2648/2006, 2649/2006 and 2650/2006 are filed by the Insurance Company, contending that it is not liable to satisfy the award. Since these appeals are directed against the common judgment and award dated 13/12/2005 passed by the Commissioner for Workmen's Compensation at Davanagere, they have been clubbed together and have been disposed of by this common judgment.

(3.) LEARNED counsel for the appellant - Insurance Company has however fairly submitted that the said issue would not now arise in these appeals, In view of the judgment of the Division Bench of this Court in MFA. No. 6556/2006 and connected matters, in National Insurance Company Ltd., v. Sri Maruthi and others disposed of on 27/12/2010. Submission of the learned counsel for the appellant - insurance Company is placed on record.