NATIONAL INSURANCE CO LTD Vs. MOLIYA DEVI

JUDGEMENT

(1.) This appeal has been preferred by the insurer aggrieved by order dated 22.3.2002 passed by the Commissioner, Workmen's Compensation, Labour Court, Satna in Case No. B/3/W.C. Act/Fatal of 2000 awarding compensation of Rs. 2,21,980.50 along with interest at the rate of 12 per cent per annum from the date of accident.

(2.) The claimants-respondent Nos. 1 to 6 filed an application before the Commissioner, Workmen's Compensation seeking compensation on account of death of Ramkhilawan who was driver of the truck bearing registration No. MP 19-A 9454. The vehicle was owned by respondent Nos. 7 and 8, i.e., Agarwal Enterprises, Jeewan Jyoti and Hans Forwarding and Transport Agency and insured with the appellant National Insurance Co. Ltd.

(3.) On 2.10.1999, deceased came from Allahabad and was sent to cement factory to load the cement. In the night, he felt pain in the stomach and was shifted to District Hospital, Satna where he died during the course of employment. Hence, compensation was claimed. Age of deceased was 53 years.