NEW INDIA ASSURANCE CO LTD Vs. SUSHMA

JUDGEMENT

(1.) THIS appeal has been filed against the award passed by the Commissioner under Workmen's Compensation Act, 1923, whereby compensation to the tune of Rs. 2,71,138/- along with interest has been awarded for death of one Shri Satish Kumar. It is apparent from the records that said Shri Satish Kumar was only 25 years of age and was working on a truck. In view of this, this Court is of the view that the amount of compensation awarded is perfectly justified. So far as objection regarding burdening the appellant towards liability for payment of interest is concerned, it is liable to be rejected in view of the ratio of judgment of the Hon'ble Supreme Court in Ved Parkash Garg vs. Premi Devi and others, (1997) 8 S.C.C. 1 and the judgment of this Court in F.A.O. No. 326 of 2006 (United India Insurance Company Ltd. vs. Smt. Shakuntla Devi and others), rendered on January 20, 2006. No case is made out for interference. Dismissed.