NATIONAL INSURANCE CO LTD Vs. REBINA

JUDGEMENT

(1.) The appellants in MFA No25416/2011 and 25417/2011 is the insurer who has been saddled with liability of satisfying the award made by the Commissioner for Workmen's Compensation, Belagavi (for brevity, 'the Commissioner') in WCSR No.132/2009 and WCSR No.24/2009.

(2.) The Cross-objector in MFA Crob 727/2013 is the claimant in WCSR No.24/2009 and the appellant in 25408/2012 is the claimant in WCSR No.132/2009. All the three appeals and cross-objections arise out of the common judgment and award of the Commissioner, Belagavi dated 14.07.2011.

(3.) The common facts and questions of law involved in all the three appeals and cross-objections are taken up together for consideration. The parties are referred to by their nomenclature before the Commissioner for the sake of convenience.