INDIA ASSURANCE COMPANY LTD Vs. SUSHEELABAI

JUDGEMENT

(1.) Heard the learned counsel for both the parties.

(2.) Mfa No.30759/2009 is filed by the insurer New India Assurance Company Limited challenging the order dated 27.01.2009 passed by the Commissioner for Workmen's Compensation, Bijapur in WCA No. 129/2007 under which the Commissioner has ordered the appellant-insurance company to pay the compensation and recover the same from the owner of the vehicle.

(3.) Mfa No.32039/2010 is filed by the claimants for enhancement of the compensation and also to saddle the liability to pay the compensation on the insurer.