UNITED INDIA INSURANCE CO.LTD. Vs. JASMINA KHATUN

JUDGEMENT

(1.) THIS is an appeal filed by the insurance company under section 30 of the Employee's Compensation Act, 1923 against the judgment and order dated 20.12.2011 passed by the learned Commissioner, Workmen's Compensation, Abhayapuri, Bongaigaon in W.C. Case No. 155 of 2010, whereby the learned Commissioner awarded an amount of Rs. 4,33,820 as compensation for the accidental death of late Rahim Badsha, who was the husband of the claimant No. 1 and father of the claimant No. 2, in a vehicular accident on 16.9.2010.

(2.) OUT of the aforesaid amount awarded, 75 per cent was given to the wife and 25 per cent in favour of the son to be kept in fixed deposit in any nationalised bank until the minor son attains the age of majority.

(3.) ON the basis of the pleadings, issues were framed by the learned Commissioner and issue No. 2 reads as follows: