NATIONAL INSURANCE COMPANY LIMITED Vs. RUBINAANJUM SAMSUDDIN ANSARI

JUDGEMENT

(1.) Subject-Matter : Feeling aggrieved by the judgment and award dtd. 6/5/2024, delivered by the learned Commissioner, Employees Compensation @ learned Civil Judge, Senior Division, Osmanabad in W.C.F.A. No.37 of 2019, the original respondent no.2/Insurance Company has preferred this First Appeal. On the other hand, feeling dissatisfied with the quantum granted by the judgment and award (supra), the claimants have preferred Cross Objection in the First Appeal. Hence, both the matters are heard together and are being disposed of vide present judgment and order by consent of Ld. Counsel for the parties For the sake of convenience and to avoid confusion in the nomenclature, the parties are referred to by their 'factual status'.

(2.) Core issues: The core issue in these cases are,

(3.) Facts In Brief: