UNITED INDIA INSURANCE COMPANY Vs. SUPHEDA

JUDGEMENT

(1.) HAKIMDAN , a young helper working on truck was crushed in an accident. At the relevant time he was employee of respondent No. 3. Learned Commissioner, Workmen Compensation, Alwar (for short the Commissioner) framed as many as four issues out of the pleadings of the parties and after recording the evidence awarded vide dated February 2, 1996, a sum of Rs. 86,764/ - as compensation to the claimants alongwith 50% penalty observing that the provisions contained in Section 4A of the Act were flouted. Against this order of the learned Commissioner that the present action for filing the appeal has been resorted to.

(2.) THE only submission of Mr. Mehta, learned Counsel for the appellant is that the appellant -Insurance Company cannot be held liable for penalty.

(3.) IN the result the appeal fails and is hereby dismissed. Costs easy. The record of the case be sent back forthwith.