ORIENTAL INSURANCE CO LTD Vs. MOHAN H P

JUDGEMENT

(1.) THE first two appeals are directed against two independent orders came to be passed by the commissioner for Workmen's Compensation, Hassan District, Hassan. The first appeal is directed against the Order dated February 4, 1994 in case No. WCa:sr. 10/90 awarding compensation of Rs. 39,424/- together with interest at 6% p. a. , whereas the second appeal is directed against the Order dated February 8, 1994 in case] No. WCa:sr. 14/90 awarding compensation of Rs. 38,176/- together with interest at 6% p. a. and the third appeal is directed against the Order dated May 13, 1994 in case No. WCA. CR. 61/93-94 passed by the commissioner for Workmen's Compensation, Mandya Dist. Mandya, awarding compensation of rs. 1,12,000/- together with interest at 6% p. a.

(2.) ALL these appeals are filed by the Oriental Insurance Company Limited, represented by its regional Manager.

(3.) I have heard the learned Counsel for the appellant Insurance Company Sri S. P. Shankar, Sri k. L. Manjunath, learned Counsel for claimant-respondent No. 2 in the first two appeals and Sri s. T. Rajashekhar, learned advocate appearing for respondent No. 1 in the third appeal.