- (1.) Khajan Singh (since deceased) was a driver on tanker No. GJ-06-U-4515 owned by Dara Singh. On March 29th, 2000 he died in a vehicular accident. Legal heirs 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 earning Rs. 6000/- per month. Vide impugned judgment dated January 19th, 2007, the Commissioner, Amritsar under the Workmen's Compensation Act awarded an amount of Rs. 3,94,120/- to the claimants along with interest at the rate of 12% per annum from the date of accident till passing of the order.
(2.) Against the judgment of the Commissioner, the insurance company is in appeal before this Court.
(3.) The solitary submission of learned counsel for the appellant is that the Commissioner fell in error in awarding the interest from the date of accident rather it should have been awarded from the date of adjudication.;