- (1.) As issues involved in all these appeals are common, all the appeals are heard together and disposed of by this common judgment as per request of the learned counsel.
(2.) The appellant in all these appeals is an owner of a vehicle and her workmen had been injured in an accident while they were travelling in a vehicle owned by the appellant. As the concerned respondent workmen had suffered injuries in an accident arising out of and in the course of their employment on 3 rd April, 1998, they had filed cases claiming compensation before the Commissioner for Workmen s Compensation, Madurai.
(3.) After hearing the concerned parties and upon perusal of the record, the Commissioner for Workmen s Compensation, Madurai awarded compensation to the concerned workmen holding that the vehicle involved in the accident, which was owned by the appellant, was insured with respondent-National Insurance Company Ltd. at the time when the accident had taken place and, therefore, the Insurance Company was saddled with the liability to make payment of compensation to the respondent workmen.;