KULWINDER KAUR Vs. MOHAN SINGH

JUDGEMENT

(1.) APPELLANTS -claimants being dissatisfied with the awarded amount of compensation, vide order dated 18.10.2006, passed by Workman Compensation Commissioner & Asstt. Labour Commissioner, Patiala (hereinafter to be referred as 'The Workman Commissioner').

(2.) RELEVANT facts for the purpose of decision of the present appeal that Dalip Singh was working as Driver with respondent No.1 on his truck bearing registration No.PIL -9849 on payment of monthly salary of Rs. 4,000/ - and apart from daily allowance at the rate of Rs. 50 per day. He was of the age of 40 years. On 10.08.2004, Dalip Singh was unloading the truck at M/s Datt Multi Mettal, Mandi Gobindgarh and when he had gone near the tool box, live electric wire touched him and he died due to electric shock and death was because of said accident. The truck was insured with National Insurance Company. 'The Workman Commissioner' after considering the entire matter, awarded compensation to the tune of Rs. 3,38,880/ -, taking the age of deceased to be as 45 years and salary to be Rs. 4,000/ - per month. Being dissatisfied with the award of amount, the claimants are in appeal before this Court.

(3.) MR . J.S. Ahluwalia, Advocate, learned counsel for the appellants took the plea that the appellants are entitled statutory interest at the rate of 12% to be paid and no amount has been paid on account of penalty.