UNITED INDIA INSURANCE CO LTD Vs. RUKMANI DHAMI

JUDGEMENT

(1.) THIS is an appeal against the judgment and award dated 2.7.2004 passed by the learned Workmen Compensation Commissioner, Pithoragarh in Workmen Claim Case No. 41 of 2003, Smt. Rukmani Dhami v. Jagdish Singh and Anr. by which a sum of Rs. 4,33,820 has been awarded to the claimant/workman, against the appellant/United India Insurance Company Limited alongwith interest @ 8% per annum from the date of filing of the application i.e., 20.6.2003 till the payment.

(2.) BRIEF facts giving rise to the present appeal are that the claimants Smt. Rukmani Dhami, wife of Sri Bharat Singh Dhami has filed the application for compensation on 20.2.2003 stating therin that late Bharat Singh was employed as a driver of Jeep No. U.P. 30/3949, which was in the ownership of one Sri Jagdish Singh. On 28th January, 2003, he was coming from Kanalichhena to Pupil by the aforesaid Jeep. As soon as the Jeep reached Mitarigaon, the Jeep met with an accident