SENIOR DIVISIONAL MANAGER Vs. SHAIBARANI MOHANTA & OTHERS

JUDGEMENT

(1.) This appeal by the insurance company is directed against the award dated 7.11.2017 passed by the Commissioner for Employee's Compensation-cum-Deputy Labour Commissioner, Cuttack ('Commissioner') in E.C Case No.342-D/2014 whereby and whereunder the Commissioner awarded an amount of Rs.5,56,775/- as compensation and directed the insurance company to pay the same within thirty days, failing which, the same shall carry interest @ 12% per annum from the date of accident till payment.

(2.) The brief facts of the case, which are relevant to dispose of the appeal, are :

(3.) Opposite parties 1 and 3 entered appearance and filed separate written statements. Opposite party no.1 in his written statement admitted the employment and accidental death of the deceased Dillip Kumar Mohanta. It was stated that the deceased was getting Rs.5,000/- per month towards wages. Offending vehicle was validly insured with the opposite party no.3. Opposite party no.3 insurer filed a written statement denying the assertions made in the petition.