UNITED INDIAINSURANCE CO LTD Vs. JEJERATH KAMBLE

JUDGEMENT

(1.) Heard both the Counsel.

(2.) Since both appeal as well as cross- objections arise out of same W.C. and the parties are common, they are being disposed of by this common judgment.

(3.) Aggrieved by the order dated 29-5-2001 passed by the Court of Commissioner for Workmens' Compensation and Assistant Commissioner of Labour at Nizamabad, in W.C. No.33/1997 (F) the Insurance Company filed the appeal.