SUMAN KUMAR KOHLI Vs. NARU DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is employer's appeal under Section 30 of Workmen Compensation Act challenging the order dated 30.09.2011 passed by Workman Compensation Commissioner/ District Magistrate, Pithoragarh in W.C. Case No. 03 of 2009. This appeal was admitted on the following substantial question of law:-

(3.) Deceased (Mohan Singh Dhami) was employed as supervisor with M/s Super Traders and Engineers, Sah Market, Pithoragarh, which is a proprietorship firm belonging to the appellant. Mohan Singh Dhami died in an accident on 25.11.2006. His widowed mother filed an application under Workmen Compensation Act claiming Rs.3,66,000/- as compensation and Rs.83,000/- as penalty alongwith interest @ 12% per annum.