NEW INDIA ASSURANCE COM. LTD. Vs. UPPATHOLLA RAMANA

JUDGEMENT

(1.) C.M.A.No.216 of 2023 has been filed under Sec. 30 of Workmen's Compensation Act, against the Order and Decree dtd. 31/7/2008 passed in W.C.No.111 of 2005 by the Court of the Commissioner for Workmen's Compensation and Deputy Commissioner of Labour, Kadapa, (in short 'the Tribunal') whereby the Tribunal has granted a total compensation of Rs.2,53,099.00 for the death of the deceased Bandi Subhadramma in the accident that was occurred on 29/1/2005.

(2.) Since the facts and issue involved in all the Civil Miscellaneous Appeals, I find it expedient to decide these matters by a Common Judgment.

(3.) The appellant herein is the 2nd opposite party; the respondents 1 to 3 herein are the applicants; 4th respondent herein is the 1st opposite party before the tribunal.