ORIENTAL INSURANCE CO LTD Vs. MAHIMABEN ISHWARBHAI GAMIT

JUDGEMENT

(1.) THIS appeal has been filed by the appellant -Insurance Company being aggrieved and dissatisfied with the judgment and award dated 31 -1 -2012 passed by the learned Ex -Officio Commissioner for Workmen's Compensation, Surat, in Workmen Compensation (Fatal) Case No.52 of 2007 awarding compensation of Rs.2,32,312/ - to the claimant with interest @ 12% per annum from the date of filing of application i.e. 21 -2 - 2006.

(2.) I have heard learned advocate, Mr.Thomas for the appellant and have also taken into consideration oral as well as documentary evidence.

(3.) THIS Court has gone through the judgment and award passed by Commissioner for Workmen's Compensation and oral as well as documentary evidence on record.