NEW INDIA ASSURANCE CO LTD Vs. SOFIA KHATOON

JUDGEMENT

(1.) HEARD T. A. Khan counsel for the appellant and Neeraj Upreti counsel for respondent Nos. 1 and 2.

(2.) PRESENT appeal has been preferred against the judgment and award dated February 4, 2005 passed by the Commissioner, workmen's Compensation, Pithoragarh.

(3.) CLAIMANT respondent Nos. 1 and 2 have filed a claim petition under Workmen compensation Act, for the grant of compensation on account of the death of their son Saman AH in an accident. According to the claimants their son was employed in the establishment of respondent No. 3. He died in an accident during the course of his employment. At the time of his death Late saman Ali was 21 years of age. He was getting rs. 3,750/- per month as salary.