Jasbir Singh, J. - (1.) In view of reasons given in application which is accompanied by an affidavit, It is allowed and one day delay in filing the appeal stands condoned. FAO No. 927 of 2006 (O & M)
(2.) Vide order, under challenge, Commissioner, under the Workmen's Compensation Act, 1923, awarded compensation to respondent No. 1 / claimant, for death of Tara Chand his son, to the tune of Rs. 4,98,083 along with interest.
(3.) It is an admitted fact that the deceased was in employment of respondent No.2 and he died while in service and in the discharge of his duties. To that extent, there is no dispute. Compensation has been awarded, by taking note of age of the deceased i.e., 22 years and his salary has been assessed only at Rs. 4,500 per month as the deceased was working as a driver. This Court feels that salary assessed is perfectly justified and rather is on the lower side.;