NEW INDIA ASSURANCE CO.LTD. Vs. LEELA DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant. None present for the respondents.

(2.) This is one more classic case where insurance company has challenged meagre amount granted to heir of deceased employee a truck driver for accident which occurred on 13/4/1990. Accident having taken place and causing death of employee and compensation awarded is not in dispute.

(3.) The appellant has challenged the order dtd. 7/10/1992 of the Workmans Compensation Commissioner, Etwah under Workman Compensation Act, 1923 (referred as ''Act') whereby compensation of Rs.69,984.60 has been awarded to claimant/respondent for death of her husband who was a driver and employed by respondent No. 7 and 8 herein passed away due to employment injuries.