- (1.) Surjeet Singh was a driver on Truck No.HR-58/8108 owned by Smt.Jasbir Kaur. On October 18, 2008, the Truck met with an accident, in which Surjeet Singh lost his life.
(2.) Widow, three children and parents of the deceased filed claim application under Section 22 of the Workmen's Compensation Act, 1923 (for short 'the Act'). Vide impugned judgment dated November 30, 2010, the Commissioner, Ambala under the Workmen's Compensation Act, considering the deceased to be 33 years old and earning Rs.4000/- per month, applying the formula given in the Workmen's Compensation Act, assessed an amount of Rs.4,03,320/- towards compensation. The Insurance Company was directed to pay the amount within 30 days and in case of default, it was to pay interest at the rate of 12% per annum from the date of judgment till realization.
(3.) Against the judgment of the Commissioner, the claimants are in appeal before this Court.;