- (1.) Suresh Kumar was a driver on Three-wheeler No.HR67-4892 owned by M/s Such Deva Kiryana Store respondent No.1. On June 28, 2007, the above vehicle met with an accident, in which Suresh Kumar lost his life.
(2.) Mother and two sisters of the deceased filed claim application under Section 22 of the Workmen's Compensation Act, 1923 (for short "the Act) pleading that the deceased was aged 22 years and getting salary of Rs.6000/- per month. Vide impugned judgment dated September 22, 2010, the Commissioner, Circle-2, Panipat under the Workmen's Compensation Act assessed an amount of Rs.4,42,740/- towards compensation and Rs.79,693/- as interest accrued thereon at the rate of 12% per annum only for a period of 1 years. The Insurance Company was directed to pay the amount within 30 days and in case of default, the company was also to pay simple 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.;