- (1.) In this miscellaneous appeal filed under Section 30 of the Workmen's Compensation Act, 1923, the petitioners are challenging the award of the Commissioner, Workmen Compensation, Sriganganagar dated April 4, 2005 passed in Compensation Case No. 43/1992, whereby, award of Rs. 63,920/- by way of compensation, Rs. 31,960/-by way of penalty and Rs. 19,176/- by way of interest was passed by the Commissioner, Workmen Compensation, Sriganganagar in favour of the claimant respondent Smt. Paramjeet Kaur.
(2.) Brief facts of the case are that a claim was filed by the sole respondent Smt. Paramjeet Kaur wd/o Santosh Singh wherein, it was stated that husband of the claimant was an employee of the Punjab National Bank and was transferred to Suratgarh from his earlier place of posting at Ranauli (district Sikar). Deceased Santosh Singh was relieved from Ranauli in the afternoon of October 16, 1990 wherefrom he reported at the R.M. Office, Sriganganagar. Further, he was directed to join duty at the Branch Suratgarh on October 20, 1990. The deceased joined duty at Suratgarh the very day at 1.00 p.m. which is evident from the TA/DA paid to him by the Bank.
(3.) It is stated that Suratgarh is a place situated 75 km. distant from Sriganganagar and, after joining duty, deceased-Santosh Singh stayed at Sriganganagar from October 21, 1990 onwards. On October 30, 1990, however, while travelling from Sriganganagar to Suratgarh, deceased met with an accident and died. Therefore, after his death in the said accident, claim was filed by his widow before the Commissioner, Workmen Compensation, Sriganganagar under the Workmen's Compensation Act, 1923.;