BRANCH MANAGER, M/S UNITED INDIA INSURANCE COMPANY LTD., RAICHUR, THROUGH ITS ASST. MANAGER SRI SRIPAD KULKARNI AND OTHERS Vs. SRI A. GOUSE BHAS S/O ABDUL REHAMAN AND SRI NAZEER BASHA, S/O ABDUL REHMAN SAB AND OTHERS

JUDGEMENT

(1.) M .F.A. Nos. 31121/2012, 31122/2012, 31123/2012, 31124/2012, 31125/2012, 31126/2012, 31127/2012, 31128/2012, 31129/2010, 31130/2012, 31131/2012 and 31132/2012 are filed by the Insurance Company seeking for reduction of compensation amount. The learned counsel for the appellant as well as the learned counsel for the respondents submits that the matter may be disposed of on merits, since the Insurance Company has admitted the liability and only the quantum of compensation is challenged. The materials placed on record is sufficient to dispose off the matter at this stage. Section );">30(1) of Workmen Compensation Act states no appeal shall lie against an order, unless a substantial question of law involved. Said proviso has been incorporated into the section with the object that the workers shall not be dragged into unending litigation. In the present cases both learned counsel for appellant as well as learned counsel for respondents submitted that except the point pertaining to assessment of disability no other point is involved. They also submit that with an intention to end the unending litigation these matters may be disposed off at the stage of admission.

(2.) THESE Miscellaneous First Appeals are filed u/s );">30(1) of W.C. Act against the judgments and orders dated 07.02.2012 passed in WC/CR/ No. 161/2008 to 166/2008 and WC/CR/ No. 167/2008 to 172/2008 on the file of the Labour Officer and Commissioner for Workmen Compensation, Raichur, Dist. Raichur, partly allowing the claim petitions and awarding the compensation to the respective claimants.

(3.) THE case of the claimants in the Court below is as under: