REETA DEVI Vs. MISS. SIMA DEVI

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 30(1) of the Workmen's Compensation Act, 1923 (hereinafter called EC Act) by the claimants for enhancement of compensation amount awarded in W.C. Case No. 11 of 2008.

(2.) Reeta Devi and others filed the case for compensation under Employees Compensation Act for the death of Ramesh Prasad during the course of his employment as the driver of Commander Jeep bearing registration NoJ.H.Ol-C-9354. The owner of the vehicle Seema Devi and insurer Union of India Insurance Co. Ltd have been impleaded as O.P. Nos.1 and 2. The claimant No.1 is the wife of deceased whereas claimant Nos. 2 to 4 are her daughters and sons, whereas claimant Nos. 5 and 6 the mother of the deceased.

(3.) As per the case of the claimants, the deceased had monthly salary of Rs.3500.00 and was also paid Rs.80.00.00 per day as food allowance and was 24 years old at the time of the accident.