NATIONAL INSURANCE COMPANY LIMITED Vs. MALA VATI

JUDGEMENT

(1.) Since both these appeals are the offshoots of impugned order dtd. 26/8/2023, passed by learned Employees Compensation Commissioner, Court No. 1, Mandi, H.P. (hereinafter referred to as the learned Commissioner), they are taken up together for consideration and disposal.

(2.) Appellant-National Insurance Company Limited, who was respondent No. 2 before the learned Commissioner below, maintained appeal (FAO No. 322 of 2023) under Sec. 30 of the Employee's Compensation Act (for short "the Act"), against award dtd. 26/8/2023, passed by learned Commissioner below under Employee's compensation Act, in Case Registration No. 1 of 2021, whereby the learned Commissioner allowed the petition filed by Smt. Mala Vati (one of the respondents herein), who was petitioner (claimant) before the learned Commissioner below, under Sec. 3 read with Sec. 22 of the Act and granted her compensation to the tune of Rs.24,36,588.00, with a prayer to quash and set-aside the impugned award by dismissing the claim petition filed by the petitioner/claimant.

(3.) One of the respondents before the learned Commissioner below, Smt. Girja Thakur (owner of the vehicle) also filed appeal, i.e., FAO No. 188 of 2025, against the impugned award passed by the learned Commissioner below, with a prayer to quash and set-aside the impugned award passed by the learned Commissioner below.