NEW INDIA ASSURANCE CO. LTD Vs. MEERA DEVI

JUDGEMENT

(1.) Appellant-New India Assurance Company Ltd., has filed the present Appeal, under Sec. 30 of the Employee's Compensation Act, 1923 (hereinafter referred to as 'the Act'), against the Award, dtd. 18/10/2013, passed by the Commissioner, under the Employee's Compensation Act, 1923, Bilaspur, District Bilaspur, H.P. (hereinafter, referred to as 'the Commissioner').

(2.) By way of Award, dtd. 18/10/2013, learned Commissioner has allowed the Petition for Compensation, filed under Sec. 22 of the Act, by Respondents Nos.1 to 4, in W.C. No.15/2 of 2011/2006, titled as Meera Devi & others v. Sunka Ram and another, and has awarded the Compensation of Rs.5,04,040,.00 along with Interest, in favour of Respondents Nos.1 to 4. However, the ultimate liability to pay the amount of Compensation has been fastened upon the Appellant being Insurer of vehicle No.HP-69-0234, owned by Respondent No.1.

(3.) For the sake of convenience, the parties to the present lis are hereinafter referred to, in the same manner, in which, were referred to, by the learned Commissioner.