UNITED INDIA INSURANCE CO. LTD. Vs. SUNDER LAL

JUDGEMENT

(1.) Heard Sri Vibhuti Narain, Advocate holding the brief of Sri Krishna Yogeshwar learned counsel for the appellant and Sri Nigmendra Shukla learned counsel appearing for the claimant, the opposite party No. 1.

(2.) No one has put in appearance on behalf of the opposite party No. 2 (Avtaar Singh), owner of the vehicle.

(3.) This appeal has been filed under Sec. 30 of the Workmen's Compensation Act, 1923 against the order dated 17.02006, passed by the Commissioner in Workmen's Compensation Application No. 163 of 1998, whereby the commissioner has awarded Rs. 54052.00 along with 12% interest per annum from the date of the accident i.e. from 11.05.1998, till the date of payment to the claimant.