BOSE Vs. KANDASAMY

JUDGEMENT

(1.) ALL these appeals are being disposed of by this common judgment, as they arise out of a common judgment of the Tribunal in different claim petitions involving the same accident.

(2.) THE claimants are the appellants herein. THE injured and the deceased were working as loadmen under the owner of the lorry, Kandasamy, who is the first respondent herein.

(3.) THIS submission is resisted by the learned counsel appearing for the Insurance Company, the second respondent herein.