- (1.) The present misc. appeal has been filed by the appellant/non-claimant-United India Insurance Company Ltd. (for brevity, hereinafter referred to as "Insurance Co.") under Section 30 of the Workmen Compensation Act, 1923, aggrieved by the judgment and award of learned Commissioner, Workmen Compensation, Sirohi, dated 15.07.2010 whereby the learned Commissioner has awarded compensation in favour of respondent Nos. 1 and 2/claimants to the tune of Rs.3,64,951/- on account of death of their son, namely, Lakharam.
(2.) The son of the respondent Nos. 1 and 2/claimants lost his life on account of injuries suffered by him in an accident while he was in the employment of respondent, Shaitan Singh, which accident took place on 02.11.2002 while the deceased Lakharam was driving the auto-rickshaw (RJ-24P-0663) and the said vehicle turned turtle at Main Bazar, Sheoganj. The deceased was 25 years of age at the time of accident. At the time of accident the vehicle in question was insured with the present appellant-United India Insurance Co. Ltd.
(3.) The learned Commissioner, Workmen Compensation, Sirohi, after evaluating the evidence partly allowed the claim and proceeded to award the compensation to the tune of Rs.3,64,951/-including interest while deciding Issue No.2 in favour of claimants. The relevant findings of the learned Commissioner is quoted herein below for ready reference: 1640283-3;