BAJAJ ALLIANZ GENERAL INSURANCE Vs. RAJINDER & ORS

JUDGEMENT

(1.) This appeal under Section 30 of the Workmen s Compensation Act, 1923 (hereinafter referred to as the Act ) has been filed against the impugned order dated 03.03.2005 passed by the Commissioner, Workmen s Compensation, Delhi, wherein a sum of Rs. 3,34,065/- as compensation has been awarded in favour of the respondents/claimants.

(2.) The facts relevant for the disposal of present appeal are as under:-

(3.) The issues were framed by the Commissioner on 02.12.2004. Thereafter, the evidence of respondent no.1/Rajinder (father of deceased) was recorded who was cross-examined on behalf of the appellant. The employer i.e. respondent no. 3 did not lead any evidence. The appellant/insurance company had also not led any evidence. Thereafter, on hearing the parties, impugned award dated 03.03.2005 was passed awarding compensation of Rs.3,34,065/- in favour of respondent nos.1 and 2 and direction was issued to the appellant to make the payment within one month from the date of order.