ALOK SHARMA, J. - (1.) Under challenge is the award dated 23.06.2008 passed by Commissioner, Workmen Compensation, Beawar, Sub-Division Beawar District Ajmer (hereinafter 'the Commissioner') determining compensation under Section 3 of the Employees Compensation Act, 1923 (hereinafter 'the Act of 1923') in a sum of Rs.2,95,590/- along with interest @ 18% from the date of filing of the claim petition till the date of payment for death of Swaraj Singh, the son of the appellants-claimants (hereinafter 'the claimants').
(2.) The facts of the case are that the claimants filed a claim petition under the Act of 1923 for compensation for the death of their son Swaraj Singh It was submitted that on 30.09.2006 the deceased Swaraj Singh while driving the insured truck bearing No. HR-46-C-1863 from Bar to Beawar met with an accident with a bus, as a result of which various injuries were sustained by him of which he ultimately died. At the time of his death, he was 35 years old and earning Rs.4,000/- per month.
(3.) On the pleadings of the parties the Commissioner framed 5 issues and recorded the evidence adduced by the contesting parties. Compensation of Rs.2,95,550/- was ascertained and interest thereon also directed to be paid at the rate of 18% from the date of filing of the claim petition till the date of payment.;