RENUKA SETHI Vs. BABU SAHU

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. K. Panigrahi, learned counsel for the claimant - Appellants and Mr. J. Mishra, learned counsel for insurer - Respondent No.2.

(3.) Present appeal by the claimants is directed against impugned judgment dtd. 17/2/2012 of learned Commissioner for Employee's Compensation, Berhampur, Ganjam passed in W.C. Case No.50 of 2001, wherein compensation to the tune of Rs.1,22,310.00 has been granted on account of death of deceased Purushottam Sethi arising out of and in course of his employment as coolie in the truck bearing registration number OR 16 2078.