VARISHTH BHU VAIDNYANIK Vs. VARSHA MARUTI INGOLE

JUDGEMENT

(1.) This appeal arises out of the judgment and order dtd. 4/5/2019 passed by the learned Commissioner under Employees Compensation Act, 19823/ Judge. Labour Court, Latur in Application (WCA) No. 11/ 2017. By way of impugned judgment and order the learned Commissioner held that deceased Maruti aged 38 years died of injury caused in accident during the course of employment with respondent on 23-09- 2016. The appellant employer by applying relevant factor of 189.56 is directed to pay the lump-sum compensation of Rs.7,47,600.00 @ 12% from one month of the date of accident till the date of depositing of the amount. Further penalty was directed of Rs.3,73,800.00. Present appellant is respondent before the learned Commissioner. Present respondents are original claimants before the learned Commissioner.

(2.) Facts in short giving rise to the present appeal are as under:-

(3.) Heard the learned advocates for the parties.