NEW INDIA ASSURANCE CO. LTD. Vs. RAMAVATH BASHYA

JUDGEMENT

(1.) C.M.A.No.635 of 2005 is preferred by the New India Assurance Company, against the order of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Nalgonda, in W.C.No.64 of 2003 dtd. 30/4/2004 whereby the Commissioner awarded compensation of Rs.94,719.00 to the applicant.

(2.) C.M.A.No.1237 of 2005 is preferred by the New India Assurance Company, against the order of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Nalgonda, in W.C.No.99 of 2002 dtd. 17/6/2003 whereby the Commissioner awarded compensation of Rs.2,13,864.00 to the applicant.

(3.) C.M.A.No.334 of 2008 is preferred by the New India Assurance Company, against the order of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour, Nalgonda, in W.C.No.17 of 2003 dtd. 30/4/2004 whereby the Commissioner awarded compensation of Rs.1,42,078.00 to the applicant.