NEW INDIA ASSURANCE CO. LTD. Vs. SHER SINGH

JUDGEMENT

(1.) Heard Sri Anubhav Sinha holding brief of Sri Amaresh Sinha, learned counsel for the appellant and Sri Komal Mehrotra, learned counsel for the claimant respondent No.1. Respondent No.2 had not contested the proceedings before the Commissioner Employee's Compensation.

(2.) Parties agree for the final disposal of the appeal at the stage of admission.

(3.) The appeal is under Section 30 of the Employees Compensation Act, 1923 against the order and award of the Commissioner Employee's Compensation Act passed in W.C. Case No.102 of 2012 (Sher Singh Vs. Saudan Singh and others). The Commissioner on the claim preferred by the employee had awarded a sum of Rs.3,31,060/- along with 12% interest from the date of the accident.