ORIENTAL INSURANCE CO. LTD. Vs. LAALTA

JUDGEMENT

(1.) Since both the appeals arise from same order dtd. 19/10/2022 passed by the Commissioner for Employee's Compensation- cum- Labour Court, Jagdalpur, hence, they are being heard analogously and decide by this common order. [ For the sake of convenience, the parties shall be referred to as per their status shown in the award ]

(2.) MAC No. 123 of 2023 has been filed by the Appellant - Oriental Insurance Company Limited whereas MAC No. 373/2023 has been filed by the Claimants against the impugned award dtd. 19/10/2022 passed by the Commissioner for Employee's Compensation- cum- Labour Court, Durg (henceforth "Commissioner"), in Case No. 54/E.C.Act/2017 Fatal, whereby learned Commissioner has directed the Insurance Company to pay compensation to the tune of Rs.8,61,000.00 to the claimants within a period of 45 days; it is further directed to the Insurance Company to pay simple interest @ 7% per annum on the aforesaid amount of compensation from the date of filing of claim petition, till its actual payment.

(3.) MAC No. 123 / 2023 has been filled by Insurance Company seeking following reliefs :-