NATIONAL INSURANCE CO. LTD., MISSION ROAD, BANGALORE - 27, THROUGH ITS REGIONAL OFFICE, NO. 144, SUBHARAM COMPLEX, M.G. ROAD, BANGALORE - 560 001, REPRESENTED BY ITS ASST. ADMINISTRATOR OFFICER, SMT. K.M. KUMUDA Vs. SRI. RAMAMURTHY, S/O. HANUMAN

JUDGEMENT

(1.) THE second respondent - insurance company in C.R. No. 49/2003 and 50/2003 on the file of Commissioner for Workmen's Compensation, Bangalore has come up in these appeals challenging the common order dated 17.03.2005, passed in the aforesaid two claim petitions.

(2.) BRIEF facts leading to these appeals are as under:

(3.) IN the said proceedings, first Respondent owner of tractor - trailor remained exparte, the 2nd Respondent insurer entered appearance, contested the claim by filing statement of objections. In both claim petitions common issues were framed and common evidence recorded. The Commissioner on appreciation of pleadings and evidence proceeded to hold that there exist relationship of employee and employer between claimants and 1st Respondent and that the claimants have suffered injuries in an accident which has taken place in the course of their employment with 1st Respondent and that they are entitled to receive compensation from Respondents 1 and 2 in a sum of Rs. 2,80,614.60 to Ramamurthy claimant in CR. No. 49/2003 and Rs. 1,74,703.00 to Nagaraju claimant in CR. No. 50/2003 payable with interest at 12% p.a., from 30th day of accident till date of the deposit of the entire amount.