MAHENDER KAUR Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) BY way of this appeal, the appellants/claimants have challenged the impugned judgment and order dated 23. 10. 2002 passed by Commissioner for Workmens Compensation and Deputy Labour Commissioner, Garhwal Range, Dehradun in W. C. A. Case No. 1 of 1999, Smt. Mahender Kaur and others Vs Sri Sukhwinder Singh and another whereby the Commissioner has awarded a sum of Rs. 1,46,200/- against the Oriental Insurance Company Ltd. which shall be deposited within a period of one month failing which the same amount shall be payable along with interest @ 9% from the date of accident till the date of deposit of amount.

(2.) BRIEF facts of the case are that the deceased was working under the supervision of respondent No. 1 - Sri Sukhvinder Singh as a driver in a truck bearing No. PB11b/0167. On 30. 10. 1998 at the time of working, Sri Harbhajan Singh was died. The claimants/appellants are the dependent on him, therefore, they filed a petition before the Workmen Compensation Commissioner under the provision of Workmen Compensation Act, 1923 for compensation to the tune of Rs. 1,46,200/- along with 12% interest from the date of accident.

(3.) HEARD Sri Deepak Sharma, learned counsel for the appellants, Sri Prabhat Pandey, learned counsel for the Insurance Company and perused the record.