MANAGER , NATIONAL INSURANCE CO LTD Vs. MANI

JUDGEMENT

(1.) Mfa is filed by the insurer challenging the judgment and award passed by the Commissioner for Workmen's Compensation. Cross objection is filed by the employer of the workman, challenging the interest portion of the award.

(2.) As both the appeal and cross objection have arisen out of a common judgment and award passed by the Commissioner for Workmen's Compensation, with the consent of the learned Counsel appearing for the parties, they are heard together and disposed of finally by this common judgment. Perused the judgment and award passed by the Commissioner for Workmen's Compensation.

(3.) Substantial questions of law that arise for consideration in the appeal and cross objection are :