SHEELA DEVI Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) Assailing the impugned orders dtd. 26/12/2017 & 28/3/2018 of the High Court of Himachal Pradesh at Shimla in F.A.O. No. 516 of 2017 & C.R.P. No. 13 of 2018 the present appeals have been filed by the Claimants.

(3.) In an employees' compensation claim filed by the parents of the deceased employee because of untimely death of their 24-year-old son due to motor accident during the course of employment with Respondent No. 2 - Employer, the Employees Compensation Commissioner, vide its order dtd. 5/8/2016 had awarded compensation of Rs.6,55,410.00 along with interest @ 12% p.a. from the date of filing of the claim petition till realization and in addition statutory penalty under Sec. 4A(3)(b) of the Employees' Compensation Act, 1923 (for short "Act") amounting to 50% of the award (Rs.3,27,705.00). The Commissioner fixed the liability to pay the entire amount upon the Respondent No. 1 - Insurer.