NEW INDIA ASSURANCE CO LTD Vs. SOHANBAI

JUDGEMENT

(1.) HEARD.

(2.) OPPONENTS No. 1 to 4 are the claimants. Opponents No. 5 Munawar Hussain and opponent No. 6 Shakir Hussain are the owners of vehicle involved in the accident in which Champa Lal, who was driving the said vehicle, died.

(3.) A claim was preferred before the Commissioner, Workmen Compensation, Ujjain. The said Commissioner passed the Award in favour of opponents 1 to 4 and directed the Insurance Company, opponents 5 and 6 to deposit the amount of compensation of Rs. 1,01,664. 00. He further directed that the opponents 1 to 4 were entitled to get interest on the said amount @ 9% per annum. He further directed that in the event of default in depositing the said amount within the prescribed time limit the claimants would be entitled to get penalty of 25% of the amount of compensation as well as the interest.