JASWINDER KAUR Vs. HARI KRISHAN

JUDGEMENT

(1.) Jaswinder Kaur and others are in appeal seeking compensation more than what has been allowed by the Commissioner under the Employees Compensation Act, 1923.

(2.) The Commissioner has awarded compensation of Rs.4,07,700.00, detailed hereunder:-

(3.) Counsel for the appellants has staked claim for enhancement of compensation primarily on two counts. It is argued that as per plea of the claimants, deceased was working as a cleaner on truck bearing No.HR-56- 5761 owned by Hari Krishan respondent No.1 at monthly salary of Rs.5000.00 besides trip allowance and daily needs expenses including diet money. Respondent No.1 filed reply and admitted that the deceased was paid salary of Rs.5000.00 per month. It is argued that in view of admission of claim of the appellants by respondent No.1, there was no reason for the Commissioner to deny them benefit of salary @ Rs.5000.00 per month and accordingly the compensation may be enhanced.