RELIANCE GIC LTD Vs. ADAMU

JUDGEMENT

(1.) Mfa No.20129/2012 has been preferred by the appellant/insurer and MFA Crob.No.851/2013 has been preferred by the appellant/claimants, challenging the judgment and order passed by the Labour Officer cum Commissioner for Workmen's Compensation, Sub- Division-2, Ballari (hereinafter referred to as 'the Commissioner', for short) in W.C.No.54/2009 dated 07.12.2010.

(2.) I have heard the learned counsel appearing for the parties.

(3.) Though these two cases have been posted for orders, with the consent of the learned counsel appearing for the parties, the same are taken up for final disposal.