ORIENTAL INSURANCE COMPANY Vs. VRINDA DEVI AND ORS.

JUDGEMENT

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

(2.) On 3.3.2003, vehicle owned by Surinder Singh (respondent No.5 herein), driven by his brother Mohender Singh (deceased), met with an accident, as a result of which Mohender Singh died. Claimants (respondents No.1 to 4 herein), as his legal heirs, filed a petition for grant of compensation, under the Workmen Compensation Act, in which compensation in the following terms stands awarded:

(3.) Assailing the award dated 22.5.2007, passed by Workmen Compensation Commissioner, Rampur Bushahr, District Shimla, Himachal Pradesh, in Case No.4/05 (3/06), titled as Smt. Vrinda Devi & others v. Surinder Singh & another, Mr. G.C. Gupta, learned Senior Advocate, appearing for the Insurer, refers to and relies upon the decisions rendered in Gottumukkala Appala Narasimha Raju and others v. National Insurance Co. Ltd. and another, 2007 ACJ 1025; Oriental Insurance Co. v. Santosh Devi and another,2011 Supp HimLR 1715; and Brahmu Ram and another v. United India Insurance Company and another, 2009 2 ShimLC 26.