UNITED INDIA INSURANCE CO. LTD. Vs. NARAYANAPPA

JUDGEMENT

(1.) The appellant/insurance company is before this Court in these two appeals under Section 30(1) of the Employees Compensation Act, 1923 challenging the judgment and award dated 24.01.2011 passed by the Commissioner for Workmen Compensation, Kolar (hereinafter referred to as 'the Commissioner' for short) in WCA No.56/205 in MFA No.2914/2011 and in WCA No.57/205 in MFA No.2915/2011.

(2.) The brief facts of the case are that:

(3.) On service of notice, the insurance company/2nd respondent therein appeared before the Commissioner and filed their objections contending that the claimants were not the employees under 2nd respondent/owner of the offending lorry. Hence, the claim petitions are not maintainable.