RELIANCE GENERAL INSURANCE COMPANY LTD Vs. HURA

JUDGEMENT

(1.) Invoking the jurisdiction of this Court contained under Sec. 30 of the Workmen Compensation Act, 1923 (for short 'the Act of 1923'), the appellant-Insurance Company has filed this appeal against the judgment and award dtd. 27/3/2017 passed by the Court of Employees Compensation Commissioner, Bharatpur (for short 'the learned Commissioner') in claim case No. E.C.A.(F)/D-24/2011, by which the claim petition filed by the respondents-claimants has been allowed and the appellant-

(2.) Insurance Company has been directed to pay a compensation of Rs.8,67,640.00 with interest.

(3.) Skeleton facts of the case are that the claimants-respondents filed a claim petition before the learned Commissioner under the provisions of Act of 1923 claiming compensation on account of death of Maksood who died on 1/2/2011 during the course of employment of respondent No.5 while working as a driver of Truck bearing No. RJ-14-GC-7005. It was pleaded in the claim petition that at the time of accident, the age of the deceased was 24 years and he was drawing a salary of Rs.8,000.00 per month.