(1.) In the instant appeals, the appellant-Insurance Company has questioned the validity of the judgment and order dated 29.01.2009, passed by the Labour Officer and Commissioner for Workmen's Compensation, Bagalkot, District-Bagalkot (for short "the Commissioner") in WCANF/295/2007 and WCANF/296/2007.
(2.) Brief facts of the case are that the claimants were stated to be employed by the owner of the vehicle bearing Registration No.KA-29/3586, which met with an accident on 05.06.2006, whereby numbers of persons were injured among two claimants.
(3.) In WCANF/295/2007 and WCANF/296/2007, the Labour Court after appreciating the documents and statements of the witnesses proceeded to extend a sum of Rs.1,32,602.00 and Rs.1,63,792.00 respectively, on 29.01.2009. Feeling aggrieved by the award of compensation, the Insurance Company has presented these appeals.