UNITED INDIA INSURANCE CO LTD Vs. PRASANNKUVARBA JASVANTSINH

JUDGEMENT

(1.) Admit. Learned Advocate Mr. Nimit Y. Shukla for learned Advocate Rohankumar H Raval waives service of notice of admission on behalf of the respondent Nos.1 to 4. With the consent of learned Advocate appearing for the both the sides, First Appeal is taken up for final disposal.

(2.) This First Appeal is preferred against the judgment and award passed by the Workman Compensation Commissioner, Surendranagar in WC (Fatal) Case No.5 of 2013 dtd. 31/8/2019.

(3.) By the impugned judgment and award, amount of Rs.5,00,000.00 was ordered to be paid with 6% interest to the claimants and penalty of Rs.2,50,000.00 was ordered to be paid by the respondent No.5 and 6 herein.