ORIENTAL INSURANCE COMPANY Vs. SALMABEN SALIMBHAI VOHRA

JUDGEMENT

(1.) HEARD learned advocate Mr. Mehta on behalf of appellant.

(2.) THE appellant insurance company has challenged judgment and order passed by W. C. Commissioner, Anand in W. C. fatal case no. 15/2003 exh 55 decided on 26/11/2008 awarded Rs. 80,664/- in favour of claimant with 6% interest from 7/10/1995 against respondent no. 2 appellant and 6% interest from date of accident 23/7/1994 to 6/10/1995 which amount is to be deposited by respondent no. 1 before Commissioner and also directed to respondent no. 1 to pay 20% penalty amount Rs. 16,132/- with costs of Rs. 500/- in favour of claimant.

(3.) THE present appeal preferred u/s 30 of W. C. Act 1923, following substantial question of law raised by learned advocate Mr. Mehta before this Court, which are quoted as under: