ORIENTAL INSURANCE CO. LTD Vs. NEELA DEVI

JUDGEMENT

(1.) HEARD the learned Counsel for the parties. Present appeal has been preferred against the judgment and award dated 6th September, 2003 passed by the Commissioner for Workmen's Compensation, Champawat in Case No. 10 of 2000, Smt. Neela Devi and Ors. v. Smt. Janaki Devi and Anr.

(2.) BRIEFLY stated the facts giving rise to the present appeal are that respondent Smt. Neela Devi has filed a claim petition under Section 4 of the Workmen's Compensation Act for grant of compensation on account of the death of her husband Sri Durga Dutt in a motor vehicle accident. The petitioner has submitted that her husband was employed as a driver on truck No. UGP 4015, which was owned by Smt. Janaki Devi. The truck has met with an accident on 2nd June, 1999 on Chhinkachhina Dhuwamauni road due to some mechanical fault and deceased Durga Dutt died instantaneously due to injuries sustained in the accident. The husband of the petitioner deceased Sri Durga Dutt was driving