ORIENTAL INSURANCE CO. LTD. Vs. SMT. GANAPURAM RENUKA

JUDGEMENT

(1.) Heard Mr. A.Ramakrishna Reddy, learned standing counsel the appellant-insurance company and learned counsel Sri Y.S.Yella Nand Gupta for the appellants/claimants.

(2.) CMA No.276 of 2013 is an appeal filed by the insurance company to set aside the order dtd. 28/1/2013 in WC No.29 of 2011 and CMA No.14 of 2022 is an appeal filed by claimants to enhance the compensation amount. Considering the fact that these two appeals arise out of the same award dtd. 28/1/2013 passed in W.C.No.29 of 2011 by the Commissioner for Employees' Compensation and Deputy Commissioner of Labour at Nizamabad (for short, 'the Commissioner'), both appeals are heard together and decided by this common judgment.

(3.) The appellant in CMA No.276 of 2013 is the insurance company and the appellants in CMA No.14 of 2022 are the claimants before the Commissioner. For convenience, the parties hereinafter are referred to as they are arrayed before the Tribunal.