UNITED INDIA INSURANCE COMPANY LTD Vs. MISRI DEVI

JUDGEMENT

(1.) THIS appeal has been filed against the award dated 23.1.2006 passed by Commissioner, Workman Compensation Jaipur, District Jaipur in case No. WCCF 03/2004 whereby claim petition of the claimants was allowed and they have been granted compensation in the amount of Rs.3,96,920.00.

(2.) THE facts have been set out in the impugned judgment and hence I am not repeating the same here except wherever necessary.

(3.) THE learned counsel for the claimants has argued that the Commissioner, Workmen Compensation Commissioner has properly considered the evidence and the documents and properly decided the issues and after considering the evidence and documents awarded compensation to the claimants.