ORIENTAL INSURANCE COMPANY Vs. SUSHMA DEVI AND OTHERS

JUDGEMENT

(1.) The instant appeal arises from the impugned verdict recorded by the learned Commissioner exercising powers under the Employee's Compensation Act, 1923, ( for short the "Commissioner"), whereby, he allowed the application preferred therebefore, by the claimants herein and proceeded to assess vis-a-vis the successors-ininterest/claimants, of, deceased Dilbag Singh, compensation amount comprised in a sum of Rs. 2,52,075.50 paisa along with all statutory benefits, indemnificatory liability(ies) whereof was fastened upon the Oriental Insurance Company, appellant herein also a sum of Rs.50,000/- was ordered to be paid by respondents No.1 and 2, namely, Rajinder Kumar and Amit Kumar. He also directed that the aforesaid quantified compensation amount shall be equally shared by all the claimants.

(2.) The Insurance company-appellant herein, standing aggrieved by the rendition, recorded by the learned Commissioner, hence, concert(s) to assail it, by preferring an appeal therefrom, before this Court.

(3.) When the appeal came up for admission, on 03.01.2011, this Court, admitted the appeal, instituted herebefore by the Insurance Company-appellants herein, on the hereinafter extracted substantial questions of law:-