UNITED INDIA INSURANCE CO LTD Vs. NEEMA BHANDARI

JUDGEMENT

(1.) This is insurer's appeal under section 30 of the Workmen's Compensation Act, 1923 against the award dated 8.10.2004 passed by Commissioner for Workmen's Compensation/Assistant Labour Commissioner, Haldwani, District Nainital in Case No. WCA 63 of 2002, whereby the appellant insurance company was directed to pay a sum of Rs. 5,45,140 (rupees five lakh forty-five thousand one hundred and forty) as compensation and interest to the claimant.

(2.) Neema Bhandari, the respondent No. 1, filed an application before the Commissioner for Workmen's Compensation claiming compensation for the death of her husband Laxman Singh Bhandari, who died during the course of his employment with respondent No. 2 on 8.7.2002, when he suffered heart attack while boarding a bus at Bus Station, Pithoragarh for going to his workplace, Chirdila.

(3.) The employer of deceased Laxman Singh Bhandari and the appellant insurance company contested the claim on the plea that the death of Laxman Singh Bhandari did not occur during the course of his employment and as such, the claimant was not entitled to any compensation under the Workmen's Compensation Act.