CENTRAL INVESTIGATION AND SECURITY SERVICES PVT LT Vs. COMMISSIONER, WORKMENS COMPENSATION ACT AND OTHERS

JUDGEMENT

(1.) This petition is directed against the award dated 21.4.2001 and order dated 12.5.2008 passed by the Commissioner, Workmen's Compensation Act, Nahan in case No.9 of 1999.

(2.) "Key facts" necessary for the adjudication of this petition are that respondents No. 2 and 8 (hereinafter referred as the "claimants" for convenience sake) filed an application for the grant of compensation after the death of Sh. Om Prakash Thapa. Sh. Om Prakash Thapa was working as Security Supervisor with the petitionercompany. He was drawing salary of Rs. 2100/- per month.

(3.) Mr. Rajnish Maniktala has vehemently argued that the Commissioner has wrongly awarded a sum of 1,66,290/- without hearing the petitioner-company. He has further argued that the application has been decided erroneously by the Commissioner on 12.5.2008 under section 5 of the Limitation Act.