NATIONAL INSURANCE CO LTD Vs. BALAWWA

JUDGEMENT

(1.) both these appeals arise out of an order dated 27th january, 1992 passed by the commissioner for workmen's compensation, belgaum in cwc.sr. 18/91, awarding a compensation of Rs. 32,6157- as compensation to the widow of one lagma yellappa jathani for the death of her husband lagma on 8-8-1990 in the course of his employment as a coolie under respondents 1 and 2 before the commissioner, who are the owners of a tractor-trailor bearing No. Cra 5534, 5536 and 5537 and directing the respondent 3-insurer to pay the compensation.

(2.) m.f.a. 1015 of 1992 is filed by the 3rd respondent-insurance company questioning the correctness of the order directing them to pay the compensation. M.f.a 1602 of 1992 is filed by the petitioner before the commissioner, seeking enhancement of the compensation.

(3.) for the purpose of convenience the parties will be referred by the rank they held before the commissioner.