ORIENTAL INSURANCE CO LTD Vs. LALITA BAT

JUDGEMENT

(1.) -This appeal under Section 30 of the Workmens Compensation Act, 1923 arises out of the award passed by the Commissioner for Workmen's Compensation, Sagar dated 12.4.1990 in Case No. 10 of 1989 awarding Interim compensation of Rs. 25,000 to the claimants/respondents under Section 92-A of the Motor Vehicles Act, 1939 on account of the death, of the driver Kashiram in a motor accident on 5.2.1989. I is admitted that deceased Kashiram .was driver of mini bus No, MPI 4675 belonging to the firm/respondent No. 6 on a salary of Rs. 750/- per month.The mini bus dashed against a tree in the intervening night of 4/5.2.1989 resulting in the death of Kashiram on the spot. The offending mini bus was insured with the appellant insurance company. The respondeints/ claimants made an application before the Commissioner for Workmen's Compensation, Sagar for grant of compensation to the tune of Rs. 78.824/- on account of the death of the deceased, who was a workman, being employed as a driver in the firm of thy respondent No. 6. They also made an application under Section 92-A of the Motor Vehicles Act, 1939 for grant of interim compensation. During the pendency of the case, new Motor Vehicles Act, 1988 came into force.

(2.) Learned Commissioner for Workmen's Compensation awarded interim compensation of Rs. 25,000/- to the claimants/respondents. As against that the appellant insurance company has preferred this appeal.

(3.) An objection was raised by the counsel for the respondents for non-compliance of third proviso to Section 30(1) of the Workmen's Compensation .Act, 1923 that the memo of appeal is not accompanied by certificate of the Commissioner to the effect that the appellant has deposited with him the amount payable under the order in appeal.