UNITED INDIA INSURANCE CO LTD Vs. SAROJ BALA

JUDGEMENT

(1.) IN this case, claimants are widow and two minor children of deceased Ram Phal. Vide order, under challenge, Commissioner, under the Workmen's Compensation Act, 1923, granted compensation to the tune of Rs.4,11,900/- to the respondents, on account of death of Ram Phal. This Court feels that the amount awarded is perfectly justified and rather is on the lower side. It has come on record that the respondent-employer has admitted in his written statement that the deceased was being paid Rs.4,000/- per month as salary. Merely because lesser amount was shown in the register, is no ground to decrease the compensation as prayed by counsel for the appellant. Further contention of counsel for the appellant, that the INsurance Company has wrongly been burdened with liability to pay interest on compensation awarded, is also liable to be rejected in view of ratio of judgment of Hon'ble Supreme Court in Ved Prakash Garg v. Premi Devi and others, (1997) 8 Supreme Court Cases 1 and also ratio of judgment of this Court in FAO No.326 of 2006 titled as United INdia INsurance Company Limited v. Smt.Shankutla Devi and others, decided on 20.1.2006.

(2.) NO substantial question of law has been raised, which may necessitate any interference in pure findings of facts.