NATIONAL INSURANCE CO LTD Vs. MANIMEGALAI

JUDGEMENT

(1.) Since the issue to be decided in both the appeals involves one and the same, by consent of both parties, both the appeals are taken up for disposal.

(2.) Cma.No.2405 of 2018 has been filed by the appellant/ Insurance Company challenging the award passed by the Commissioner for Employees Compensation at Coonoor, dated 19.12.2016.

(3.) Cma.No.3065 of 2018 has been filed by the appellant/Insurance Company challenging the award passed by the Commissioner for Employees Compensation at Coonoor dated 28.09.2016.