NEW INDIA ASSURANCE COMPANY LIMITED Vs. TMT PONNAMMAL

JUDGEMENT

(1.) THE New India Assurance Company, Mettupalayam challenges the identical order of the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Coimabtore 12, granting compensation to various persons.

(2.) THOUGH the Commissioner has passed separate orders, since the issue raised is one and the same in all these appeals, they are being disposed of by the following common judgment.

(3.) WE have carefully considered the rival submissions.