Arun Bhansali, J. - (1.) This appeal under the Workmen's Compensation Act 1923 ('the Act') has been filed by the appellant-Insurance Company aggrieved against the award dated 12.5.2000 passed by the Commissioner, Workmen's Compensation, Jodhpur ('the Commissioner'), whereby the Commissioner awarded compensation to the tune of Rs. 81,540/-, penalty to the extent of 33,250/- and interest @ 6% per annum w.e.f. 3.5.1992.
(2.) The application for compensation was filed by claimants-respondents No. 1 to 4 against the respondent No. 5 Nizamuddin and appellant-Insurance Company for death of Satyanarain Singh, husband/father of the claimants, who was employed as driver of Jeep No. RJ-19-T-0163.
(3.) The claim was resisted by the respondents - Owner and the Insurance Company.;