DIVISIONAL MANAGER, INSURANCE CO Vs. DINA NATH

JUDGEMENT

(1.) THIS appeal is directed against the order of the Assistant Commissioner Kishtwar under Workmen Compensation Act dated 5.9.1991, whereby interim award of Rs. 25.000/ - has been granted to the respondent 1 to 6 with regard to the death of one Bir Singh, who died in a vehicular accident in the course of his employment with respondent no.7 Bashir Ahmed. The deceased was working with respondent no.7 upon truck no JKR -8013, which met with an accident as a result of which Bir Singh got killed. An application under section 140 read with section 143 of the Motor vehicle Act 1988, as applicable to the Workmen Compensation Act, for grant of interim award was also filed, upon which an interim award of Rs. 25,000/ - was passed by the Assistant Labour Commissioner Kishtwar, under the Workmen Compensation Act.

(2.) AGGRIEVED of the said order, this appeal has been preferred by the Divisional Manager National Insurance Company, who by the aforesaid impugned order was directed to make good the interim award in favour of the respondent 1 to 6.

(3.) HEARD learned counsel for the parties and also bestowed my thoughtful consideration over the record on the file.