- (1.) Amar Singh, employed as driver on Maruti Zen Car No.PB- 10BM-2345, owned by Randhir Singh respondent, died in a road accident on August 11, 2006, during the course of employment.
(2.) His widow and three children filed claim application under Section 22 of the Workmen's Compensation Act, 1923 (for short the Act). Vide impugned judgment dated April 11, 2011, the Commissioner, Circle No.4, Ludhiana under the Workmen's Compensation Act, considering the deceased to be 41 years old and earning Rs.4000/- per month, applying the formula provided in the Workmen's Compensation Act, assessed an amount of Rs.3,62,740/- 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.
(3.) Feeling dissatisfied with the impugned judgment, the claimants are in appeal before this Court.;