BRANCH MANAGER Vs. GUDAPPA

JUDGEMENT

(1.) Since these two appeals involve substantially common questions of law and facts, they are taken together for hearing and for disposal by a common judgment, with the consent of the counsel appearing for both the sides.

(2.) Appeal in MFA No.5230/2010 is directed against the judgment and order dated 17.03.2010 made by the Commissioner for Workmen's Compensation (hereafter 'Commissioner'), Davanagere, whereby, respondents claim petition bearing WCA No.313/2007 came to be allowed by awarding a compensation of Rs.35,892/- with a condition as to payment of statutory interest.

(3.) Appeal in MFA No. 2512/2010 is directed against the judgment and order dated 15.12.2009, whereby the same Commissioner allowed the claim petition bearing WCA No. 307/2007 awarding a compensation of Rs.93,591/- with a condition as to payment of statutory interest.