DIVISIONAL MANAGER THE ORIENTAL INSURANCE CO. LIMITED BY ITS REGIONAL MANAGER Vs. C.S. PAYAS S/O SUSAIMUTHU MAJOR REP. BY M.G. AIYAPPA GENERAL SECRETARY KARNATAKA INDUSTRIAL AND PLANTATION LABOUR UNION (KIPLU) AND MANAGER JUMBOOR ESTATE, TATA CO

JUDGEMENT

(1.) THESE appeals have come up today for admission. The substantial questions of law that arise for consideration in all the five appeals being common, they are taken up together for final disposal in the presence of counsel appearing for the parties.

(2.) THE brief facts in each of the case are as under:

(3.) HEARD the Counsel for Appellant/insurance company in all the appeals and Respondents. On appreciation of the pleadings, finding of the Commissioner for Workmen's Compensation in each of the judgments and order which are impugned in these appeals this Court answer the 1st and 2nd common substantial question of law framed in respect of all the five appeals in the negative. The substantial question of law so far as it arises in MFA. No. 5206/2007 also in the negative for the following: Reasons