ORIENTAL INSURANCE CO LTD Vs. SAVITA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondent Nos. 1 to 5.

(2.) This appeal is directed against the order dated 15.5.97 passed by the Assistant Commissioner, Udaipur in Case No. 76 of 1989, whereby a sum of Rs. 83,182 with interest has been awarded to the respondent Nos. 1 to 5. The facts of the case may be briefly summarised as below:

(3.) A petition was filed by the respondent Nos. 1 to 5 before the Workmen's Compensation Commissioner, Udaipur against the appellant as well as the respondent Nos. 1 and 2 with a prayer that a sum of Rs. 85,400 be awarded to the claimants by way of compensation. According to the averments made in the petition, Murlidhar, husband of claimant No. 1 and father of claimant Nos. 2 to 5 was working as a driver on the jeep No. MBF 742 which was in the possession and use of Ramesh Chandra, non-claimant No. 2.