CHOUDAVVA Vs. MARAPPA

JUDGEMENT

(1.) Though these appeals are listed for admission, by consent of both the parties, it is taken up for final adjudication after hearing the both sides.

(2.) Insurance company has filed M.F.A. Nos.22781/2009, 22782/2009 and 22783/2009 and on the other hand, claimants have filed M.F.A.Nos.23412/2009, 23413/2009 and 23414/2009 challenging the common judgment and award dated 28.04.2009 on the file of the Labour Officer and Workmen's Compensation Commissioner, Haveri, Haveri District in W.C.Nos.32, 33 and 34/2007.

(3.) Since these appeals are arising out of the same accident and a common judgment and award, they are taken up together for consideration.