CHAGAN SINGH THAKUR Vs. VARUN KUMAR BAGADE

JUDGEMENT

(1.) This appeal, filed by the appellants-claimants, arises from the impugned award dated 12.10.2010, passed by the Commissioner, Workmen's Compensation, Labour Court, Durg in Case No. 46/WC Act/2009, dismissing the claim petition.

(2.) Since the appellant No. 1 is no more, his name has been deleted from the cause title and legal heirs have been substituted vide order dated 5.1.2012.

(3.) The brief facts of the case are that the parents/dependants of deceased Mahendra filed a claim case under section 22 of the Workmen's Compensation Act, 1923 for award of compensation on the ground that deceased Mahendra, who was working as driver to drive truck bearing registration CG 08-B 0928, owned by the respondent No. 1, died on 10.2.2009 in the motor accident because the truck got out of control and turned turtle near Arjun Dhaba. In that accident Mahendra received grievous injuries and succumbed to those injuries.