ORIENTAL INSURANCE CO LTD Vs. SUNITA

JUDGEMENT

(1.) Heard Mr.D.N.Kukday, learned Counsel for the appellant. None appears on behalf of the respondents, though served.

(2.) Admit.</Jpara> <Jpara>[3] This appeal is directed against the judgment and order dt.18.10.2012 passed by the Commissioner for Workmen's Compensation Labour Court, Buldhana in W.C.A. (F.) No.3 of 2007 whereby the Labour Court, Buldana awarded the sum of Rs.3,84,267/ to the applicants therein along with interest @ 12 % per annum from the date of application till full realisation of the amount and costs in the sum of Rs.5,000/ payable to the applicants.

(4.) The facts, briefly stated, are as under :