UNITED INDIA INSURANCE CO LTD Vs. SHANTI BAI

JUDGEMENT

(1.) This appeal arises out of the judgment dated 28.11.2011 passed by the Commissioner for Workmen's Compensation, Raipur (hereinafter referred to as "the Commissioner") in Case No. 95/WC Act/2002 (Fatal) whereby in a death case compensation of Rs. 3,06,180/- has been awarded in favour of the claimants. In the present case, name of deceased is Ramraj Singh Thakur, who was in employment of respondent No. 7 Swarn Kumar Gupta as driver to drive Bolero Jeep bearing registration No. C.G. 05/7185 owned by respondent No. 7. It is stated that on 18.10.2001 certain persons hired the said Bolero jeep of respondent No. 7 to travel from Rajnandgaon to Maharashtra and on the way, Ramraj Singh Thakur was murdered by those persons who had hired the said jeep.

(2.) A claim case was filed by the claimants under the provisions of Workmen's Compensation Act, 1923 (in short "the Act") which has been granted by the Commissioner by the impugned judgment.

(3.) This appeal was admitted on 29.10.2013 on the following substantial question of law: