NATIONAL INSURANCE CO. LTD. Vs. MOHINI DEVI

JUDGEMENT

(1.) Reportable: 1. The present civil misc. appeal is directed against the judgment and award dtd. 1/11/2006 passed by the Court of Learned Commissioner Workmen's Compensation, District Jaipur, Jaipur [for short 'the learned Commissioner'] in Case No. W.C.C.F. 4/04, by which the claim petition filed by the claimants-respondents has been allowed and the appellant-Insurance Company was directed to pay a compensation of Rs.3,38,880.00 with interest @ 12% per annum.

(2.) The issue involved in this appeal is that "whether appeal under Sec. 30 of the Workmen's Compensation Act, 1923 is maintainable without framing any substantial question of law?"

(3.) Brief facts of this case are that one Gopiram was employed with respondent No. 6-Mangal Chand while he was working as a cleaner on 8/4/2003 on the truck bearing No. RJ-14-G-8726, he sustained injuries in discharge of his duties on 8/4/2003. Thereafter, he was admitted in S.M.S. Hospital, Jaipur where during the course of treatment he died on 14/4/2003. The claimants-respondents filed a claim petition before the learned Commissioner seeking compensation of Rs.3,38,888.00 with interest and penalty on account of loss suffered for the death of workman-Gopiram.