ASHWINI AND ORS. Vs. RAMACHANDRA AND ORS.

JUDGEMENT

(1.) These appeals are filed by the claimants as well as the insurance company, challenging the legality and correctness of the judgment and order dated 10.07.2013 passed in WCA/SR Nos. 17/2012 and 18/2012 by the Labour Officer and Commissioner for Workmen's Compensation, Sub -Division No. 2, Bijapur (hereinafter referred to as 'WCC').

(2.) MFA Nos. 31997/2013 and 31998/2013 are filed by the claimants, being not satisfied with the quantum of compensation awarded by the WCC, whereas MFA Nos. 32187/2013 and 32188/2013 are filed by the ICICI Lombard General Insurance Company, being aggrieved by fastening the liability on the insurance company to compensate the claimants.

(3.) Since the common order passed by the WCC has been challenged, all the appeals are clubbed together and disposed of by this common judgment.