GUMMATIR SUBRAMANI Vs. SHIVAIAHMARIYAYYA

JUDGEMENT

(1.) These two appeals are directed against the judgment and order dated 29.11.2008 passed in WCA:FC:CR:31/2007 by the Labour Officer and Commissioner for Workmen's Compensation, Mysore District, Mysore.

(2.) The same is challenged under these appeals both by the respondent Nos.1 and 2 viz., Gummateera Subramani and Anil Kumar and by respondent No.3- National Insurance Company Limited. MFA No.8268/2009 is filed by the respondent Nos. 1 and 2 seeking to set aside the same and shift the entire liability against the Insurance company and MFA No.1267/2009 is filed by the Insurance Company seeking to set aside the liability fixed on it.

(3.) In order to avoid confusion and overlapping, parties hereinafter are referred to with reference to their rankings as it stood before the Tribunal.