S DURAISAMY Vs. BOSE

JUDGEMENT

(1.) As the issue involved in both the cases is one and the same, they are disposed of by way of this common judgment.

(2.) Aggrieved by the award passed by the Commissioner for Workmen's Compensation (Deputy Commissioner of Labour), Madurai, in E.C.No.163 of 2010, dated 20.05.2015, the appellant/respondent has filed C.M.A.(MD)No.1238 of 2015.

(3.) On the other hand, the claimants, being dissatisfied with the sum of Rs.3,26,495/- awarded by the learned Commissioner, have filed CROS.OBJ(MD)No.4 of 2016, seeking enhancement.