NEW INDIA INSURANCE CO LTD Vs. KAMLA BAI

JUDGEMENT

(1.) This MA under section 30 of the Workmen 's Compensation Act 1923, has been filed against the awarded dated 12.5.2005 passed by the Commissioner for Workmen 's Compensation, Indore awarding a sum of Rs.2,49,400/ - along with 12% interest from the date of accident to the respondents No.1 and 2 claimants.

(2.) The respondents No. 1 and 2 had filed the Claim Petition before the Commissioner for Workmen 's Compensation stating that the husband of the respondent No.1 employed as driver in respondent No.3 's Truck No.MKO 9085 had met with accident on 4.6.2004 and died on the spot. The claim of the respondent No.1 and2 was opposed by the appellant and respondent No.3.

(3.) The income of the deceased was found to be Rs.4,000/ - and his age was found to be 58 years. Accordingly the Commissioner held that the respondent No.1 and 2 claimants, were entitled to a sum of Rs.2,49,400/ -. The Commissioner has also awarded 12% interest on the said amount from the date of accident.