CHIEF EXECUTIVE OFFICER Vs. SHANTAYYA

JUDGEMENT

(1.) Since all these three appeals are arising out of common incident and common order, they are heard together and common order is being passed.

(2.) These appeals are filed by the appellants challenging the judgment and award dtd. 28/8/2013 passed in WCR No.45/2012, 43/2012 and 44/2012 by the Commissioner for Workmen Compensation, Gulbarga (hereinafter for short, referred to as 'Commissioner') granting compensation of Rs.7,81,482.00, Rs.7,81,482.00 and Rs.8,04,328.00 respectively in favour of the respondents herein, who were the claimants before the Commissioner.

(3.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Commissioner.