NEW INDIA ASSURANCE COMPANY LIMITED Vs. P SATTAIAH

JUDGEMENT

(1.) C.M.A. No.1086 of 1995 is preferred against the order dated 6-6-1995 in W.C. No.B1/1057/94 NF and C.M.A. No.1087 of 1997 is preferred against the order dated 6-6-1995 in W.C. No.B1/1055/94 NF, passed by the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Nizamabad, by the Insurance Company.

(2.) Since both the CMAs. arise out of the same accident and as the issue involved in both the appeals is one and the same, the appeals are disposed of by a common judgment.

(3.) The brief facts of the case leading rise to these C.M.As. are as follows: On 8-5-1994 at 8.00 a.m. the applicants, who are the respondent No.l in both the appeals, along with others were travelling as labourers in the tractor bearing No.AP 25 2723 and trailer A.P. 25-T 3036 from Bardipur to Nizamabad canal katta by loading "moram", and that when they reached near Station bridge of Bardipur village, the tractor and trailer turned turtle due to rash and negligent driving of the driver of the tractor and trailer, and fell down along with "moram" and the applicants-respondents received injuries.