GURUMURTHY Vs. S.M. SYED NOORULLA

JUDGEMENT

(1.) Heard the respective learned counsel for the parties in both the appeals

(2.) These two appeals are filed by the claimants and the Insurance Company, respectively challenging the judgment dtd. 28/3/2013, passed in WCA/BNG-1/ECA/FC/CR-55/2011, on the file of the Labour Officer and Commissioner for Workmen Compensation, Bengaluru ('the Commissioner' for short).

(3.) The factual matrix of the case of the claimants before the Commissioner is that the deceased was working as a cleaner in the bus and on account of the accident he died during the course of his employment and hence the claim was made before the Commissioner. The Commissioner fastened the liability on the Insurance Company to pay the compensation and hence the claimants as well as the Insurance Company have filed these two appeals.