NATIONAL INSURANCE COMPANY LIMITED Vs. OMKARAPPA @ VEERESH

JUDGEMENT

(1.) These are the two appeals each of them directed against two different proceedings under separate statutes.

(2.) On dated 10.10.2013 in MFA No.6913/2013, this Court ordered for clubbing the two proceedings on the basis of common claimant/petitioner in the proceedings before the Labour Officer and Commissioner for Workmen's Compensation and the learned Member, Motor Accidents Claims Tribunal, Shimoga.

(3.) The discussions and appreciation of evidence required to be separately made. Approach and conduct of the party have bearing of the one on the other.