NATIONAL INSURANCE CO. LTD. Vs. MAMTA DEVI

JUDGEMENT

(1.) This appeal has been filed under Sec. 30 of the Employees Compensation Act, 1923 (for short 'the Act') against the award dtd. 15/5/2014 passed by the Commissioner, Workmen Compensation (for short 'the Commissioner') in case No. 22 of 2011, whereby the respondents No.1 to 3 (hereinafter referred to as 'the claimants') have been awarded compensation to the tune of Rs.8,06,440.00 along-with interest @ 12% per annum w.e.f. 11/3/2009 till the realization and Rs.5,000.00 as funeral charges.

(2.) The claimants had filed claim petition under Sec. 22 of the Act for compensation on account of death of Mukesh Kumar in the course of his employment with respondent No.4 herein (hereinafter referred to as 'the employer'). It was alleged that Mukesh Kumar was employed as driver by the employer to drive tempo No.PB-07J-4680. On 11/2/2009, the said tempo while being driven by Mukesh Kumar met with an accident, resulting in his death.

(3.) The claimants had alleged that deceased Mukesh Kumar was being paid Rs.4,000.00 per month as salary besides Rs.200.00 per day as expenses.