- (1.) This appeal under Section 30 of the Workmen's Compensation Act has been preferred by the appellants-claimants claiming the following reliefs: "It is, therefore, humbly prayed that this appeal may kindly be allowed with costs and the judgment and award dated 08.12.2006 passed by learned Commissioner, Workmen's Compensation Act, Bhilwara in Case No.13/2003 (Fatal), may kindly be modified and compensation may kindly be enhanced up to as claimed by the appellants in their claim petition along with interest of 12% p.a. from the date of accident and penalty of 50% of the awarded compensation may also be imposed on the respondents. Any other relief, which this Hon'ble Court deems fit and proper in the facts and circumstances of the appeal, may kindly be passed."
(2.) The unfortunate road accident had happened on 10.07.2002 resulting into death of Harilal, who was the son of the appellants No.1 and 2, husband of appellant No.3 and father of appellant No.4 while the deceased was working as a cleaner in Truck bearing registration No. RJ06 G 2629.
(3.) Learned counsel for the appellants makes a limited submission that the interest @ 12% per annum, which is statutorily provided, ought to have been awarded.;