(1.) Employee's Compensation Act is a social welfare legislation meant to benefit the workers and their dependants in case of death of workman due to accident caused during and in the course of employment
(2.) The appellant has challenged the order dated 21st Dec., 2012 passed by the Commissioner, Employees' Compensation whereby compensation of Rs.4,48,000.00 has been awarded to respondents No.1 to 3.
(3.) On 09th Aug., 2003, Manoj Kumar was on duty as driver on Tata Indica Car bearing No. HR-55-A-7-9215 and was handing over the charge of the vehicle to the other driver, Kedar Singh when an altercation took place between them. Kedar Singh attacked and hit Manoj Kumar whereupon Manoj Kumar fell down and became unconscious and was taken to Lady Harding Hospital where he was declared brought dead. The police registered FIR No.313/2003 under Sec. 304 Penal Code at P.S. Paharganj. Manoj Kumar was survived by his parents and brother who filed the application for compensation before the Commissioner, Employees' Compensation claiming that the deceased Manoj Kumar died due to the accident arising out of and in course of his employment with respondent No.4 and the vehicle was validly insured with the appellant.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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