MAMAN SINGH Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) Leave granted.

(2.) The parents of a person who was employed as a Cleaner in a truck owned by the second respondent and who died while on duty, have come up with the above appeal challenging an order of the High Court of Judicature for Rajasthan at Jaipur, which set aside the award of the Commissioner under the Employees Compensation Act, 1923.

(3.) We have heard the learned counsel for the appellants and the learned counsel for the first respondent.