ORIENTAL INSURANCE CO. LTD. Vs. JASBIR KAUR

JUDGEMENT

(1.) This appeal is directed against order dated 06.5.2010 passed by the learned Commissioner under the Employees Compensation Act, 1923 (for short, 'the Act'), whereby respondents/claimants No. 1 and 2 have been awarded a sum of Rs. 5,49,875/- with interest @ 7.5% per annum from the date of accident till the date of order and @ 12% per annum from the date of award till the date of realization.

(2.) In short, deceased Jaspal was driver on TATA Trailor bearing No. HR-63/5571 which was owned by respondent No. 3. He was 23 years of age and was drawing monthly salary of Rs. 5000/-. The deceased met with an accident during the course of his employment and died on 16.4.2007.

(3.) Learned Commissioner took his salary as Rs. 5000/- per month and his age as 23 years at the time of death and assessed the compensation.