UNITED INDIA INSURANCE COMPANY LTD Vs. HARI LAL

JUDGEMENT

(1.) By way of present appeal filed under Sec. 30 of the Act, the appellant has assailed the order dtd. 20/11/2019 passed by the learned Commissioner in Case No. 16/CEC/NSS/2018/7492-7494 whereby the claim application filed on behalf of the respondents was allowed and the compensation amount was awarded.

(2.) The brief facts as noted in the impugned order are that the claimants being the parents of the deceased Ranjit Kumar @ Ranjeet Kumar filed a claim application thereby claiming that Ranjit Kumar was employed as a driver with respondent No.3/Sh. Amit Kumar on vehicle bearing No. DL-IGC-3944. On 5/4/2018, while the vehicle was being driven by the deceased on a business trip, it met with an accident which arose out of and in the course of employment. The said accident took place in Chandigarh at about 02.15 A.M. (night) in which Ranjit Kumar sustained grievous injuries. He was admitted in the Government Medical College and Hospital (GMCH) Sector 32, Chandigarh where he died during the course of treatment on 5/4/2018 at 05:45 AM. It was claimed that at the time of the accident, the said vehicle was owned by respondent No.3 and duly insured with the present appellant vide policy No.0401003117P116007462 which was valid from 9/2/2018 to 8/2/2019. It was further claimed that additional premium was also paid. The claimants have further stated that they were dependent on the deceased, who at the time of his death was unmarried, aged about 25 years and drawing wages at the rate of Rs.15,000.00 per month plus @ Rs.300.00 per day as food allowances.

(3.) Learned Commissioner vide impugned order allowed the claim application and directed the appellant to pay an amount of Rs.8,67,640.00 on account of compensation alongwith interest @ 12% p.a. w.e.f. 5/5/2018 till realization.