SUGWASH MOVERS PVT LTD Vs. PREM SINGH BISHT

JUDGEMENT

(1.) HEARD Sri Alok Singh, Sr. Advocate assisted by Sri D. Barthwal counsel for the appellant, Sri Vikas Pandey, Advocate counsel for respondent no. 2,5 & 6 and Sri V.K. Kohli Sr. Advocate assisted by Sri I.P. Kohli counsel for the respondent no. 4

(2.) PRESENT appeal has been preferred against the judgment and award dated 15.2.2005 passed by the Commissioner, Workmens Compensation, Dehradun.

(3.) CLAIMANT respondent no. 1 filed a claim petition under Workmen Compensation Act, for the grant of compensation on account of death of the son of the claimant in a motor vehicle accident. According to the claimant his son Manoj Singh Bisht was employed as driver on truck No. U.P. 02 -D -5865. At the time of accident his age was 27 years and he was getting Rs. 4,000/ - as monthly salary. The truck was insured with the New India Assurance Company.