SHAMRAO Vs. EKNATH

JUDGEMENT

(1.) Admit.

(2.) Notice after admission made returnable forthwith by consent. Heard all the sides.

(3.) The appeal is filed against judgment and order of WCFA No.5/2010 which was pending before the Ex-officio Commissioner for Employee's Compensation at Parbhani (Civil Judge, Senior Division, Parbhani, working as Exofficial Commissioner). In the proceeding filed by the present appellants for compensation in respect of the death of their son, Laxman, compensation of Rs.3,29,925/- with interest at the rate of 12% per annum is granted and a direction is also given to pay penalty of Rs.1,64,963/- to the present appellants. However, this order is made only against respondent No.1, the employer of the deceased and as the order is not made against respondent No.2, Insurance Company, the decision is challenged.