ORIENTAL INSURANCE CO LTD Vs. DHANNI DEVI

JUDGEMENT

(1.) LEARNED counsel for both the parties submitted that the appeal can be decided today itself. Therefore, arguments have been heard finally.

(2.) THE present Miscellaneous Appeal has been preferred by the Insurance Company against the order dated March 31, 1998 passed the authority appointed under Workmen Compensation Act, Beawar in the application No. 51/96 filed by Smt. Dhanni Devi mother of deceased-workman Sarwan Kumar.

(3.) THE Commissioner had awarded an amount of Rs. 2,21,370/- as per schedule and statutory calculation providing under the Workmen's Compensation Act. One Sarwan Kumar had died while on duty in the accident occurred on November 20, 1996 at 7. 30 pm when he was driving the jeep No. RJ-01/t-0024. The application for claim had been filed by mother of the workman. The deceased was of the age of 22 years and was earning Rs. 2,000/- per month. The appellant was made party being insurer of the vehicle. The accident was admitted. On the evidence produced by parties the Commissioner vide order dated March 31, 1998 had awarded an amount Rs. 2,21,370/- along with the interest at the rate of 12% payable from December 5, 1995 till its actual realisation.