NATIONAL INSURANCE CO. LTD. Vs. RENUKA

JUDGEMENT

(1.) THOUGH these matters are listed today for admission, with the consent of learned counsel for both the parties, it is taken up for final disposal.

(2.) WHILE insurer has challenged the compensation granted to respondent No. 1 for the death of her husband Mallikarjun in the course of his employment, the other appeal is filed by the parents of the deceased seeking distribution of compensation.

(3.) THE following substantial questions of law raised for consideration;