- (1.) AGGRIEVED over the quantum of compensation awarded by the learned Commissioner for workmens' Compensation and Assistant commissioner of Labour, Nizamabad in wc Nos. 63 of 1999, 64 of 1999, 60 of 1999, 61 of 1999, 62 of 1999, the appeals in cma Nos. 3892 of 2002, 394 of 2003, 406 of 2003, 440 of 2003 and 505 of 2003 have been filed by the appellant-Insurance company in the respective W. Cs.
(2.) THE appellant in all the C. M. As herein is the Insurance Company and respondents 1 and 2 in all the C. M. As are the applicants-claimants and the owner of the crime vehicle respectively before the commissioner.
(3.) THE status of the parties will hereinafter be referred to as arrayed before the Commissioner for the sake of convenience.;