(1.) Present is an appeal by the Insurance Company under Section 30 of the Employees Compensation Act, 1923 assailing the award dated 23082017 passed by the learned Commissioner, Employees CompensationCum Labour Court, Jagdalpur, District Bastar (C.G.) in Claim Case No.482014W.C.ActFatal.
(2.) Vide the said impugned award, the learned Labour Court in a death case has awarded a compensation of Rs.6,77,760
(3.) The challenge in the present appeal substantially are on two grounds. Firstly, there is a doubt on the identity of the deceased person and secondly, the income assessed while quantifying the compensation is on the higher side.