ORIENTAL INSURANCE CO. LTD. Vs. PARKASH SINGH

JUDGEMENT

(1.) The Insurance Company has preferred this appeal against the order dated 31.03.2012, passed by the learned Commissioner, Employee's Compensation, Una, District Una, whereby claim petition instituted on 17.01.2001, was allowed and a compensation amount of Rs. 2,19,950/- along with interest @ 9% per annum from 26.08.2000 and Rs. 1000/- towards funeral expenses was granted. Compensation amount was to be deposited within one month, failing which, interest was to be calculated @ 12% per annum. Liability to pay the compensation was fastened on the appellant-Insurance Company

(2.) This appeal was admitted on 12.06.2012 on following substantial questions of law:-

(3.) In my considered view, this appeal merits rejection. All the three questions of law as extracted above are being answered against the appellant-insurance company for the following factual reasons(the parties are hereinafter referred as they were before the learned Commissioner below):-