UNITED INDIA INSURANCE COMPANY LIMITED Vs. SATWINDER KAUR

JUDGEMENT

(1.) C.M.No. 12108-CII of 2005 In view of the reasons given in this application, which is accompanied by an affidavit, is allowed and 37 days delay in filing the revision petition stands condoned. FAO No. 2787 of 2005 Vide award dated 3.2.2005 compensation to the tune of Rs.4,15,960/- was awarded in favour of respondent Nos.1 to 6 on account of death of Sh. Makhan Singh. It is apparent from the records that respondents/claimants are widow, parents and minor children of the deceased Makhan Singh, aged 30 years. As per the evidence, he was getting around 4,000/- per month as salary.

(2.) IN this appeal the grievance of the petitioner is that it has wrongly been burdened with liability to pay interest on compensation awarded. FAO No. 2787 of 2005 -02- IN view of ratio of judgment of Hon'ble Supreme Court in Ved Parkash 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. No case is made out for interference. Dismissed.