ORIENTAL INSURANCE COMPANY Vs. ASHA DEVI & OTHERS

JUDGEMENT

(1.) In this appeal filed under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as the Act), insurer has assailed the impugned award dated 13.02.2007, passed by the Commissioner under the Workmen's Compensation Act, 1923 (learned SDM), Ghumarwin, District Bilaspur, H.P., in Case No.01/2006, titled as Asha Devi & others Versus Inderjeet Singh & another.

(2.) Appeal stands admitted on the following substantial questions of law:-

(3.) In a petition filed under Section 22 of the Act, claimants, legal heirs and dependants of deceased Piar Singh claimed compensation of Rs. 10,00,000/-. Claimants are the wife, minor children and mother Smt. Manshi Devi of the deceased, who died in a motor vehicle accident.