NATIONAL INSURANCE CO LTD Vs. SINGAM ATCHAMMA

JUDGEMENT

(1.) This appeal, under Section 30 of Workmen's Compensation Act, 1923, is directed against order dated 31/8/1999, made in WC Case No.57 of 1997, on the file of the learned Commissioner for Workmen's Compensation, Nalgonda.

(2.) The insurance company, which is the second respondent before the Commissioner, is the appellant herein.

(3.) Respondents 1 to 6 herein are the claimants before the Commissioner. They claimed compensation for the death of one Singam Pitchaiah, as his dependents. It is not disputed that the said Pitchaiah died in an accident during the course of employment while on duty on 8-10-1994 at about 0630 hours. The 7th respondent herein is his employer owning lorry bearing No.ADB 8467, on which the deceased was working. The appellant does not dispute that the deceased died during the course of employment. The learned Commissioner awarded total compensation of Rs.1,35,833/-. He has taken the salary as prescribed under the Minimum Wages Act i.e., Rs.1,716/- per month and fixed the age of the deceased at 35 years and came to the conclusion that he is entitled to Rs.1,35,262/-, as per the formula prescribed under the Act and also costs and Advocate's fee.