CHANDRA DEVI Vs. BRAJ KISHORE SHARMA AND OTHERS

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the award dated 29th July, 1998 passed by Commissioner, Workmen's Compensation No. 2, Gwalior in Case No. 31/96/WCA (Fatal).

(2.) The brief facts of the case are that Pappu alias Anil Kumar was the son of present appellant-claimant. He was bom on 1st Feb., 1966 as per the school certificate, Ex. P-2. He died in an accident on 21st March, 1980. He was working as a cleaner on a truck owned by respondent Nos. 1 and 2 and died in the accident. His monthly income was Rs. 1,000.00. The Commissioner for Workmen's Compensation has assessed the compensation for the death of Pappu alias Anil Kumar at Rs. 89,084.00and awarded interest thereon at the rate of 6% per annum to the claimant. Against this award the claimant has preferred this appeal.

(3.) In the appeal the appellant has raised three grounds. Firstly, that the Commissioner, Workmen's Compensation has awarded an amount of Rs. 250.00 towards Counsel's fee and according to him it should be Rs. 1,000.00. He also raised a ground that the Gourt below has erred in not awarding the penalty on the amount of compensation and rate of interest is on lower side which the Commissioner for Workmen's Compensation has awarded only at the rate of 6% per annum and according to him it should be at the rate of 12% per annum.