UNITED INDIA INSURANCE COMPANY LTD. Vs. JAMNA DEVI

JUDGEMENT

(1.) The appellant-Insurance Company, by filing present appeal under Sec. 30 of the Employees Compensation Act, 1923 (in short referred to as 'the EC Act'), has assailed impugned order dtd. 20/4/2013 passed by the Commissioner, Employees' Compensation, Court No.2, Mandi H.P. in case W.C.A. No. 15/2011/2010, preferred under the EC Act, whereby appellantInsurance Company being insurer of Principal Employer has been directed to deposit the amount awarded in favour of claimants amounting to Rs.3,14,880.00 along with interest thereon at the rate of 12% per annum w.e.f. 17/7/2007 i.e. from one month after the date of accident till deposit/payment of the amount.

(2.) The parties shall be referred as per their status before the Commissioner, Employees' Compensation, for convenience.

(3.) I have heard learned counsel for parties and have gone through the record.