NATIONAL INSURANCE COMPANY LTD Vs. BHAGABAN BEHERA

JUDGEMENT

(1.) BOTH the appeals are from a common judgment of the Commissionerof Workmen's Compensation; on the consent and on agreementof the learned counsel for the parties, they are heard analogousand disposed of by this common judgment.

(2.) MISC . Appeal No. 196 of 2002 is directed against the award of the Commissioner for Workmen's Compensation cum Assistant Labour Commissioner, Cuttack in W. C. Case No. 88 D of 2000, whereas Misc. Appeal No. 197 of 2002 is against the award passed in W.C. Case No. 89 D of 2000, delivered in a common judgment,

(3.) THE Commissioner for Workmen's Compensation cum Asst. Labour Commissioner (hereinafter called 'the Commissioner') framed the following four issues :