NATIONAL INSURANCE CO LTD Vs. SWARNI AND OTHERS

JUDGEMENT

(1.) Under the impugned award, the Sub Divisional Officer (Civil)-cum- Commissioner under the Workmen's Compensation Act, Una, determined compensation in a sum of Rs.2,54,813/- vis-a-vis the claimants, (i) the latter whereof are the dependents of deceased workman, one Rakesh Kumar, (ii) who during the course of his employment under respondents No.2 and 3, met his end, in an accident involving tractor No. PB-08-4259. The learned Commissioner also proceeded to fasten the apposite indemnificatory liability, upon, the Insurance Company/appellant herein besides it levied thereon interest at the rate of 12% per annum, from the date of accident.

(2.) Standing aggrieved by the aforesaid rendition, the insurance company-appellant herein, hence, concerts to assail it, by preferring an appeal therefrom, before this Court.

(3.) When the appeal came up for admission, on 19.04.2007, this Court, admitted the appeal, instituted herebefore by the Insurance Company/appellant herein, on the hereinafter extracted substantial questions of law:-