MANAGER Vs. SULTANSAB

JUDGEMENT

(1.) The present appeals have been preferred by the appellant-insurer assailing the judgment and order, dated 13.01.2010, passed by the Labour Officer and Commissioner for Workmen's Compensation, Gadag (hereinafter referred to as 'the Commissioner', for short), in WCA/NF-11/2008, 12/2008 and 15/2008

(2.) Though the appeals are listed for Admission, with the consent of learned counsel appearing for the parties, they are taken up for final disposal.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Commissioner.