ORIENTAL INSURANCE COMPANY LTD Vs. NEERA BAI

JUDGEMENT

(1.) By this common order, M.A.(C) No. 904/2009 and M.A.(C) No.905/ 2009 are being disposed of as the same are arising out of same accident. These are insurance appeals against the award dated 19.3.2009 passed by the Commissioner, Workmen's Compensation Act, Labour Court, Korba (for short, 'the Commissioner') in case No. 45/WCAct/08 F and 46/ WCAct/08 F.

(2.) Aforesaid appeals were admitted for hearing on 30.09.2010 on the following substantial questions of law:

(3.) As against Rs.5,00,000/- & Rs.5,00,000/- claimed as compensation in case No. 45/WCAct/08 F and that of case No.46/WCAct/08 F by respondents No. 1 to 5/claimants (in both cases) for the death of Govind Ram and Samaar Singh Patel arising out of and in the course of employment under respondent No.7, the learned Commissioner has awarded a total sum of Rs. 1,71,561/- in favour of the claimants in case No.45/WCAct/08 F and Rs. 1,14,036/- in case No.46/WCAct./08 F along with interest at the rate of 10% per annum from the date of judgment tilt its realization, if the aforesaid amounts are not deposited within 30 days from the date of judgment. The learned Commissioner held the appellant/insurance company liable for payment of compensation.