- (1.) WHEN M. A. 45 of 2008k was taken up for hearing, learned Counsel appearing for the claimants-respondents submitted that another appeal has been filed for enhancement of compensation being M. A. No. 67 of 2008.
(2.) IN M. A. 45 of 2008, the appellant-Insurance Company has confined its prayer only to the question of quantum of interest awarded by the Tribunal.
(3.) FOR the sake of convenience M. A. No. 67 of 2008 was also notified today with the consent of the Counsel appearing for the respondent and both the appeals have oeen taken up together.;