Dipankar Datta, J. - (1.) The judgment and order dated April 7, 2013 passed by the Commissioner, Workmen's Compensation, Durgapur in Claim Case No.20/2011 has been assailed in FMAT 620 of 2013 by National Insurance Company Limited. In FMAT 906 of 2016, the judgment and order dated June 27, 2016 of the Commissioner, Employees' Compensation, 2nd Court, Kolkata in Claim Case No.292 of 2005 is the subject matter of challenge.
(2.) These two appeals were heard together at the stage of consideration of the applications for stay filed therein, with the consent of the parties and dispensing with all formalities. The obvious reason for analogous hearing of the appeals is that they involve a common question of law i.e. whether the Commissioners in the two claim cases before them were justified in fastening the liability for payment of compensation on the insurance companies instead of the respective employers of the concerned claimants/employees.
(3.) Mr. Singh, learned advocate for the appellant/insurance company in FMAT 620 of 2013 (hereafter National) and Mr. Das, learned advocate for the appellant/insurance company in FMAT 906 of 2016 (hereafter Oriental) have submitted in unison that the relevant commissioners had acted in excess of jurisdiction in holding that the insurance companies were liable to bear the compensation payable to the claimants.;