INDERJEET SINGH, J. - (1.) The instant appeal has been filed by the appellant against the judgment dated 27.02.1998 passed by the Workmen's Compensation Commissioner, Jaipur District, Jaipur in case no. W.C.C.F. 10/1993.
(2.) This court vide order dated 07.11.2017 has framed following substantial question of law in this appeal:- "(i) Whether the Commissioner has assessed the liability of compensation according to the Amendment Act, 1995 whereas accident took place during 1991, application for compensation was filed in 1993 and thus, the assessment so made by the Commissioner according to the amended Act, 1995 is not illegal? (ii) Whether the rate of interest should not be more than 6% p.a. on the sum of Award as per the provisions of the Act because the accident took place during 1991?"
(3.) Brief facts of the case are that the claimants-respondent no.1 to 4 filed an application for compensation before the Commissioner against the appellant-Insurance company and the respondent no.5 stating therein that late Mala Ram was working as cleaner on the bus of non-applicant no.5 insured with the appellant-Insurance Company and while discharging his duties for benefit and use of the owner of the bus, died in an accident on 29.06.1991. Thus, the deceased Mala Ram was workman in the light of Workmen's Compensation Act, 1923 and entitled to compensation of Rs. 1,33,626/-.;