ORIENTAL INSURANCE OF COMPANY Vs. SHAKUNTALA

JUDGEMENT

(1.) PRESENT appeal is directed against the judgment and award dated 12.09.2007 passed by Workman Compensation Commissioner, Chamoli whereby compensation of Rs. 2,92,284/ - was directed to be paid by Insurance Company to the claimants.

(2.) BRIEF facts of the present case, inter alia, are that Harshvardhan Dimri @ Harish Chandra Dimri was working as Driver with respondent no. 5. On 29.07.2004, when employee Harish Chandra Dimri was on duty, he started complaining severe stomach ache, therefore, he was rushed to the Dispensary of respondent no. 5 wherefrom after giving first aid, he was referred to Primary Health Centre, Joshimath where he expired on 30.07.2004. At the time of death, Harish Chandra Dimri (employee) was 45 years of age and his salary was Rs. 115 per day.

(3.) I have heard Mr. D.S. Patni, Advocate for the appellant, Mr. N.S. Negi, Advocate for the claimants and Mr. R.P. Nautiyal, Sr. Advocate with Mr. B.S. Koranga, Advocate for respondent no. 5 and have carefully perused the record.