M/S. N. POCHIAH AND CO. Vs. MULLE NAGABHUSHANAM

JUDGEMENT

(1.) These two civil miscellaneous appeals are against a common order dated 28-12-1961 of the Commissioner for Workmen's Compensation, Andhra Pradesh Hyderabad in W. C. Cases Nos. 305/60 and 110/61.

(2.) The short facts necessary for disposal of these appeals may be stated:-

(3.) Aggrieved by the order of the Commissioner the employer, N. Pochiah and Co., filed one appeal to this Court. The office took the objection that, since the order of the Commissioner related to two injuries resulting from two accidents, which took place on two different dates, two appeals must be filed. The Advocate for the appellants was confronted with a problem, as the order of the Commr. was a comprehensive one and could not be read as two awards in a common order, and the Commissioner, had not even apportioned how much of the compensation is to be paid for the loss of the index finger of the right hand, and how much for the loss of left arm. However the advocate complied with the objection of the office, and filed two appeals, which are numbered as stated above.