GUMANI DEVI Vs. BALBIR SINGH

JUDGEMENT

(1.) The Appellants have filed the present Appeal, under Sec. 30 of the Workman Compensation Act, (hereinafter referred to as 'the Act'), against the Award, dtd. 20/3/2013, passed by the Commissioner under the Employee's Compensation Act-cum-Civil Judge (Junior Division), Court No.2, Paonta Sahib, District Sirmour, H.P. (hereinafter referred to as "the learned Commissioner"), in Petition No.5-ECA/2 of 2011/06, titled as Gumani Devi & others v. Balbir Singh & others.

(2.) Vide Award, dtd. 20/3/2013, the learned Commissioner has partly allowed the Petition, filed by the Petitioners, under Sec. 20 of the Act, and awarded a sum of Rs.1,61,328.00 alongwith Interest @ 12% per annum, w.e.f. 16/10/2005 till its deposit, against Respondent No.3.

(3.) Parties to the lis, hereinafter, are, referred to, in the same manner, in which, they were referred to, by the learned Commissioner.