RAMARAM AND ORS. Vs. SMT. NARBADA AND ORS.

JUDGEMENT

(1.) This appeal under Section 30 (c) of the Workmen's Compensation Act, 1923 ('the Act') has been filed by the appellant aggrieved against the order dated 15.10.2003 passed by the Commissioner, Workmen Compensation, Jalore ('the Commissioner'), whereby the application seeking distribution of the amount of compensation has been decided.

(2.) An application was filed by Smt. Narbada seeking compensation for death of her husband Rajkumar S/o. Ramaram on 09.08.2000 while working as driver with the employer Smt. Sukhi Devi. During the pendency of the application before the Commissioner, an application dated 13.11.2002 was filed by Ramaram, father of the deceased, inter alia, seeking impleadment as applicant. The application was opposed by claimant Smt. Narbada and by order dated 13.01.2003, the Commissioner rejected the application on noticing that Ramaram had filed application for compensation being 35 of 2001 before the Motor Accident Claims Tribunal, Jalore seeking compensation for death of Rajkumar.

(3.) After the evidence was led by the parties, the Commissioner by its judgment dated 07.07.2003 allowed the application and ordered for payment of compensation to the tune of Rs. 2,15,280/- along with interest @ 12% per annum w.e.f. 09.08.2000 and further imposed penalty of Rs. 2,500/-.The Insurance Company was held liable to make payment of the amount of compensation and interest.