NEW INDIA ASSURANCE COMPANY LTD Vs. BIMLA DEVI

JUDGEMENT

(1.) MR . R. B. Aggarwal, Advocate for the appellant. None for the respondents. As the learned counsel for the appellant is prepared and willing to argue the appeal finally, he is heard.

(2.) THIS is insurer's appeal under Section 30 of the Workmen's Compensation Act, 1923 against the Award dated 25 -05 -2004 passed by Commissioner for Workmen Compensation and Assistant Labour Commissioner, Udham Singh Nagar (Rudrapur) in W.C.C. No.6 of 2002.

(3.) RESPONDENT No. 1 Smt. Bimla Devi claimed compensation of Rs.16,00,000/ - (Rupees Sixteen Lakhs only) for the death of her husband Badan Singh, who was working as Driver on the Truck bearing registration No. DL -1G 4319 in the intervening night of 25th and 26th August, 2001 during the course of his employment. The claimant pleaded that deceased Badan Singh used to earn Rs. 4,000/ - per month as Driver and was 40 years of age at the time of his death.