NEW INDIA ASSURANCE CO. LTD. Vs. INDERJEET KOUR

JUDGEMENT

(1.) The New India Assurance Company Limited is in appeal against the award dtd. 7/7/2014 passed by the Commissioner under Employees Compensation Act, 1923 (Assistant Labour Commissioner), Jammu (for brevity, "the Commissioner") in case titled Inderjeet Kour and others v. M/S Natraj Agencies and another. The respondent Nos. 1 to 4 who are the dependents of Joginder Singh have filed a claim petition before the Commissioner under the Employees Compensation Act (ALC), Jammu claiming compensation to the tune of Rs.8.00 lakh from respondent No.5- appellant Insurance Company.

(2.) On the basis of the pleadings of the parties, the Commissioner framed the following issues:-

(3.) The Commissioner did not concur with the objections raised by the appellant and held respondent Nos. 1 to 4 entitled to compensation to the tune of Rs.6,18,426.00. Aggrieved, the appellant is before this Court by way of instant appeal filed in terms of Sec. 30 of the Act and has formulated some questions of law for determination.