UNITED INDIA INSURANCE CO LTD. Vs. RAMIZA

JUDGEMENT

(1.) Though this appeal is listed for admission today, with the consent of both the parties, it is taken up for final disposal.

(2.) Heard learned counsel for the appellant and learned counsel for the respondents.

(3.) Factual matrix of the case of the claimants before the Workmen's Commissioner (for brevity 'Commissioner') husband of claimant No.1 suffered death during the course of employment when he was working as driver in vehicle bearing No.KA-01/W-0667 and hence the claimants being the wife and children of the deceased laid a claim before the Commissioner.