NATIONAL INSURANCE CO. LTD. Vs. REKHABEN RAJESHBHAI RATHOD

JUDGEMENT

(1.) The present First Appeal is filed under Sec. 30 of the Workmen's Compensation Act, 1923 challenging the judgment and order dtd. 6/6/2006 passed by the learned Ex-Officio Commissioner, Labour Court, Surat in W.C. (Fatal) Application No.120/2004.

(2.) Being aggrieved and dissatisfied with the impugned judgment and order dtd. 6/6/2006 passed by the learned Ex- Officio Commissioner, Labour Court, Surat in Workmen Compensation (Fatal) Application No.120/2004, whereby learned Commissioner directed original opponents to pay Rs.4,33,820.00 as compensation to respondent Nos.1 to 3 (original applicants) along with interest @ 12% from the date of application.

(3.) Heard learned advocate Ms. Lilu K. Bhaya for the appellant and the learned advocate Mr. Hiren M. Modi for the respondent Nos.1 to 3 and the learned advocate Mr. Mahesh Bhavsar for the respondent No.4.