BANUDAS Vs. TAJ TRANSPORT

JUDGEMENT

(1.) Since these two appeals arise out of the same judgment and award, they are heard together and disposed of by this common judgment.

(2.) These appeals are filed under Sec. 30(1) of the Workmen's Compensation Act (for short 'the Act') challenging the judgment and award dtd. 29/4/2013 passed in WCA/FCR No.40 of 2011 by the Commissioner for Workmen's Compensation, Bidar (for short hereinafter referred to as 'the CWC').

(3.) Parties are referred to as per their ranking before the Tribunal. MFA No.31491/2013 is filed by the petitioners and MFA No.31967/2013 is filed by the respondent No.2-Insurance Company. Appellants in MFA No.31491/2013 are petitioners, respondents are respondents before the CWC.