MANGILAL VISHNOI Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) Leave granted.

(2.) The employer is in appeal against an order passed by the High Court of Judicature for Rajasthan at Jodhpur on 25/9/2019 whereby the appeal of the Insurance Company under Sec. 30 of the Employees Compensation Act, 1923[For short, the 'Act'] was allowed.

(3.) Tej Singh, deceased was engaged by the appellant as a Helper who died in the course of employment of the appellant on his borewell vehicle No. RJ-06-J2725 on 11/10/2002 due to collapse of soil surrounding the well. The petition was filed before the Employees Commissioner [For short, the 'Commissioner'] under the Act for grant of compensation. The learned Commissioner passed an award dtd. 2/12/2005 awarding a sum of Rs.3,27,555.00 along with Rs.2,500.00 as expenses for the last rites. The legal heirs of deceased were also granted interest @18% p.a. from the date of accident.