ORIENTAL INSURANCE CO LIMITED Vs. SANTOSH AND OTHERS

JUDGEMENT

(1.) For the reasons given in the application, delay in refiling the appeal is condoned.

(2.) The Insurance Company is appellant before this Court. It is aggrieved by the order dated 8.8.2011 passed by the Commissioner under Workmen's Compensation Act, Circle Hisar.

(3.) The facts, in a nutshell, are that deceased Inderpal was working as driver on a monthly salary of Rs.5,000/- per month. Apart from the salary he was also being paid other perks. On the fateful day i.e. 24.3.2009, while he was proceeding on the truck from Karnal to village Thurana, the deceased met with an accident and sustained multiple injuries and succumbed. On the basis of aforesaid averments, the claim petition was presented before the Commissioner.