RESHMA Vs. AJAY ADHIKARI

JUDGEMENT

(1.) HEARD Sri Z.U. Siddiqui counsel for the appellant and Sri T.A. Khan counsel for respondents.

(2.) PRESENT appeal has been filed against the judgment and order dated 3 -5 -2001 passed by the Commissioner, Workmen Compensation, Nainital in Case No.5 of 2000.

(3.) BRIEFLY stated Smt. Kusami Devi and others have filed an application for grant of compensation under Workmen Compensation Act, before the Workmen Compensation Commissioner, Nainital, which was registered as case NO.4 of 1990, on account of death of her husband in a Tractor accident. Respondent no. 1 was the owner of the tractor while the tractor was insured with the New India Assurance Company. The Commissioner has awarded compensation of Rs. 86,764/ - vide judgment and award dated 7 -7 -1994 against Sri Ajai Chaudhari respondent no. 1.