ORIENTAL INSURANCE CO. LTD. Vs. SAJALA BEGUM BARBHUIYA

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, learned counsel for the appellant. Also heard Mr. S.C. Biswas, learned counsel for the respondent Nos. 1 to 6 as well as Mr. M. Talukdar, learned counsel for the respondent No.7.

(2.) The judgment and order dated 15.3.08 passed by the Commissioner of the Work-men's Compensation, Cachar, Silchar, passed in WC Case No.10 of 2005, whereby, an amount of Rs.3,96,620/- has been awarded as compensation together with an amount of Rs.2,500/- as funeral cost on account of death of the husband of the claimant No.1, namely, Nazim Uddin Barbhuiya, is under challenge in the present appeal filed by the Insurance Company under Section 30 of the Work-men's Compensation Act, 1923.

(3.) The deceased Nazim Uddin Barbhuiya, aged about 35 years, was killed in an incident that had occurred on 04.01.2004 due to a motor vehicle accident that had taken place in course of his employment as a driver of the truck bearing Registration No.AS-11A/4594.