ORIENTAL INSURANCE COMPANY LTD. Vs. SAWAL DEVI

JUDGEMENT

(1.) THIS appeal by the Insurance Company is directed against the order of Commissioner (S.D.M) under Workmen's Compensation Act, Theog, whereby compensation for the death of a conductor, named Harpal Singh, has been ordered to be paid, together with interest, by the appellant.

(2.) RELEVANT facts are that respondent Puen Dassi, mother of Harpal Singh, filed a petition for grant of compensation, under the Workmen's Compensation Act, for the death of her son Harpal Singh, who was allegedly employed as conductor on truck No. HIS 1675 belonging to respondent Devi Ram, in an accident of the said truck. The truck was insured with the present appellant, so the appellant was also impleaded as party.

(3.) THE Commissioner after conducting the inquiry concluded that Harpal Singh was on board the truck in the capacity of conductor when the accident took place and sustained fatal injuries. It was also held that the monthly wages of Harpal Singh were to the tune of Rs. 2,000/-. Further, it was held that the truck was insured with the present appellant. With the aforesaid findings, the Commissioner awarded a compensation of Rs. 2,21,370/-, together with interest amounting to Rs. 75,265,80P and ordered the appellant to pay the compensation and the interest.