UNITED INSURANCE CO LTD Vs. SARABAI KISHANRAO SONTAKKE

JUDGEMENT

(1.) This is an appeal by insurance Company, Respondents Nos. 1 and 2 filed Claim Petition under sections 4 and 4a of the Workmen's Compensation Act, 1923. After receiving notice from the Court, insurance Company deposited Rs. 87,980/ -. According to the Insurance Company, this calculation was done on the basis of claim furnished by the employer - respondent No. 3-who has shown the salary and allowances drawn by the deceased to be Rs. 11,000/- p. m.

(2.) The case has proceeded on admitted facts as to :

(3.) The Trial Court found that the salary of the workman was Rs. 1,800/- p. m. and calculated the amount of compensation to be rs. 2,08,952/ -. After deducting the amount that was deposited, the Trial Court found that the applicants were entitled to receive a sum of rs. 1,09,975/-, penalty of Rs. 98,977/- and interest on the unpaid compensation.