TRIPTA SUNITA SINGH Vs. HABIL D. SINGH

JUDGEMENT

(1.) Heard Sri Rajendra Dobhal Counsel for the appellant and Sri Naresh Pant Counsel for the respondent No. 2.

(2.) Claimant appellants filed a claim petition under Workmen Compensation Act, for the grant of compensation on account of the death of her husband late Hemant Singh in an accident. According to the claimant No. 1 her husband was employed as driver in Maruti Van No. UP 03/0057. On 12.3.1993 the vehicle met with accident and rolled into the khadd between Tejam and Kweeti. Sri Hemant sustained fatal injuries in the accident and he died at the spot. The claimant demanded a sum of Rs. 83,968/ - as compensation.

(3.) Respondent No. 1 in its written statement has submitted that the deceased was employed as a driver in Maruti van Taxi No. UP 03/0057. The salary, of the deceased was Rs. 1,600/ - per month. Respondent No. 1 has admitted the factum of accident. The vehicle was validly insured with the United India Insurance Company and the insurer is liable to pay compensation to the claimants.