NATIONAL INSURANCE COMPANY LIMITED REPRESENTED BY ADMINISTRATIVE OFFICER Vs. SMT. NAVEENA W/O LATE T.M. SOMASHEKAR AND OTHERS

JUDGEMENT

(1.) BY consent of the learned Counsel on both sides, the appeal is heard on merits and is being disposed of by this judgment. This appeal by the National Insurance Company Limited is directed against the judgment dated 21.01.2006 passed by the Court of the Commissioner for Workmen's Compensation, Mysore District, Mysore, in case No. WCA/FC/CR: 38/2003. By the impugned judgment, the Commissioner has awarded a compensation of Rs. 3,05,775/ - along with interest thereon at 12% p.a. from 16.06.2003 for the death of one Somashekar in a motor vehicle accident that occurred on 16.5.2003, while he was travelling as a conductor cum cleaner in the maxi -cab bearing No. KA -11 -2820. The compensation is awarded to the widow and children of the deceased.

(2.) THE finding that the deceased died in the accident arising out of and in the course of his employment with Respondent No. 5 is not in dispute.

(3.) APPEAL dismissed.