NEW INDIA ASSURANCE COMPANY LTD. Vs. BIMLA DEVI

JUDGEMENT

(1.) This appeal has been filed by the insurer-New India Assurance Company Ltd., under Sec. 30 of the Employees Compensation Act, 1923 (for short "the Act") against the Award dtd. 3/3/2014 passed by the learned Civil Judge (Sr. Division, (I) Shimla H.P. (Exercising the power of Commissioner, Employee's Compensation, under the Employees Compensation Act)( for short, "the Commissioner") in W.C. Petition No. 7/2 of 2011/06, whereby respondents No.1 and 2 (hereinafter referred to as the "claimants") have been awarded compensation of Rs.8,42,420.00 along with interest @ 12 % per annum.

(2.) The son of claimants, named Narinder, died on 8/7/2006 as a result of motor vehicle accident involving vehicle No. HP-01H-2774. Deceased Narinder himself was driving the vehicle at the time of accident.

(3.) The vehicle was registered in the name of original respondent No.3, Yashoda Devi, who is now succeeded by respondents No.3(i) to 3(iii) as she died during the pendency of these proceedings.