NEW INDIA ASSURANCE COMPANY LIMITED Vs. SUGNA BAI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellant Insurance Company is aggrieved against the judgment and award dated 15.5.2001 passed by the Workman Compensation Commissioner, Chittorgarh, whereby the appellant-Insurance Company has been held liable to make payment of compensation to the extent of Rs.2,18,470/- alongwith interest @ 12% p.a. from the date of accident.

(3.) The facts in brief are that an application was filed on 23.8.1999 under Section 22 of the Workmen Compensation Act, 1923 ('the Act') by the respondents herein Smt. Sugna Bai and Ms. Uma, wife and daughter of Shri Nand Lal Sharma inter-alia with the averments that their husband / father Nand Lal Sharma while driving the Tractor No.RJ-9R-4837 died on account of the said tractor turning turtle. The tractor belonged to one Tulsi Ram where he was working as a driver and the accident took place during the course of his employment and, therefore, they were entitled for compensation in terms of the provisions of the Act.