- (1.) This order shall dispose of above mentioned four appeals, because all these appeals have arisen out of same accident and the questions raised for determination by this Court are also similar.
(2.) Sunil Kumar was the driver and Kamaljeet Sharma was the cleaner on mini truck (Tata-1109) bearing No.PB-10BE-4417 owned by Meharban Singh. On November 04, 2006, the Mini Truck met with an accident, in which Sunil Kumar and Kamaljeet Sharma lost their lives.
(3.) The legal representatives of both the deceased filed separate claim applications under Section 22 of the Workmen's Compensation Act, 1923 (for short the Act), which were decided vide separate judgments dated September 30, 2010 by the Commissioner, Karnal under the Workmen's Compensation Act (for short 'the Commissioner'). Legal representatives of Sunil Kumar (Soma Devi & others) and Kamaljeet Sharma (Rekha Sharma & others) were awarded 4,39,900/- and Rs.3,50,352/-, respectively, as compensation. The amounts were ordered to be paid along with interest at the rate of 12% per annum from the date of filing of the claim application till realisation.;