UNITED INDIA INSURANCE CO LTD Vs. S LAXMI

JUDGEMENT

(1.) In this appeal under section 30 of the Workmen's Compensation Act by United India Insurance Co. Ltd., Bhubaneswar, judgment of learned Commissioner for Workmen's Compensation and Joint Labour Commissioner, Jeypore (for short 'the Commissioner') in W.C. Case No. 28 of 1997 awarding a sum of Rs. 2,07,980 towards compensation in favour of claimants is called in question.

(2.) Claimants who are respondent Nos. 1 to 3 herein, made an application to the learned Commissioner claiming compensation on account of the death of deceased S. Rama Rao who died in motor vehicle accident while working as driver in the truck bearing registration No.OR 10-5391 owned by the respondent No. 4 herein.

(3.) On consideration of the evidence on record, learned Commissioner adjudicated claim application and passed the award as aforesaid.