LAWS(HPH)-2009-3-1

BELI RAM Vs. RAJINDER KUMAR

Decided On March 03, 2009
BELI RAM Appellant
V/S
RAJINDER KUMAR Respondents

JUDGEMENT

(1.) THE present appeals arise out of common award dated 8.12.2004 passed by the Commissioner under the Workmen's Compensation Act at Bilaspur, H.P. in Case File No. 06 of 1999, titled Rajinder Kumar v. Beli Ram, directing National Insurance Co. Ltd., insurer of the vehicle No. HP 24-4111 and owner Beli Ram to pay compensation of a sum of Rs. 94,464 plus interest at the rate of 9 per cent amounting to Rs. 67,313 from the date of filing of the petition till the date of payment. THE liability to pay the compensation is fastened upon National Insurance Co. Ltd. whereas liability to pay interest has been fastened upon owner Beli Ram.

(2.) F.A.O. No. 74 of 2005 has been filed by National Insurance Co. Ltd., F.A.O. No. 45 of 2005 has been filed by the owner Beli Ram. F.A.O. No. 147 of 2005 has been filed by the claimant who is seeking enhancement of the awarded amount.

(3.) F.A.O. (WCA) No. 74 of 2005 was admitted on the following substantial questions of law: