DIVISIONAL MANAGER, INSURANCE COMPANY LTD. Vs. DHANU NAYAK

JUDGEMENT

(1.) Both the appeals involve a common question of law and thus are taken up together.

(2.) FAO No.421 of 2013 at the instance of the insurer is directed against impugned award dtd. 25/7/2013 passed in W.C. Case No.23 of 2010 of the learned Commissioner for Employee's Compensation-cum-Assistant Labour Commissioner, Berhampur, Ganjam, wherein compensation to the tune of Rs.4,33,820.00 along with interest @ 12% amounting Rs.2,25,587.00 has been directed for payment in favour of the claimant-workman on account of his death arising out of and in course of his employment as electrical workman.

(3.) FAO No.322 of 2016 by the insurer is directed against impugned award dtd. 25/5/2015 passed in E.C. Case No.6 of 2014 of the learned Commissioner for Employee's Compensation-cum-Assistant Labour Commissioner, Angul, wherein compensation to the tune of Rs.5,96,960.00 along with interest @ 12% per annum has been directed for payment in favour of the claimant-workman on account of his death arising out of and in course of his employment as Welder.