ORIENTAL INSURANCE COMPANY LTD Vs. PUNNI BAI

JUDGEMENT

(1.) Aggrieved by the judgment dated 6.9.2014 passed by Commissioner for Workmen Compensation-cum-Labour Court No.1, Raipur, in Case No.78/WC Act/2010/Fatal, the appellant/insurance company has preferred this appeal under Section 30 of the Employees Compensation Act.

(2.) It is an admitted fact that Kartik Ram Nishad was under the employment of respondent No.6 Kailash Motwani as Khalasi in his vehicle Truck bearing registration No.CG 04 ZC 6120 and the said vehicle was insured with the appellant herein and on 28.11.2009 while Kartik Ram was unloading the iron rods from the said truck, due to excessive work he suffered heart attack and died as a result thereof.

(3.) On claim petition being filed by the claimants, who are widow and children of the deceased, the Commissioner considering the evidence of both the parties granted a total compensation of Rs.2,91,172/- with interest @ 12% per annum from the date of accident in favour of the claimants, fastening liability on the appellant/insurance company.