UNITED INDIA INSURANCE CO LTD Vs. BALJEET KAUR

JUDGEMENT

(1.) This appeal under section 30 of Workmen's Compensation Act, 1923, has been filed by the appellant United India Insurance Co. Ltd. against the judgment and award dated 24.8.2006 passed by the Workmen's Compensation Commissioner/Deputy Labour Commissioner, Kumaon Region, Haldwani, District Nainital in W.C.A. No. 7 of 2006, Baljeet Kaur v. Darshan Singh.

(2.) Brief facts of the case are that Balvinder Singh was working as a driver in truck No. DIG 3587 under the employment of Darshan Singh. On 21.4.2004, the said truck met with an accident in which Balvinder Singh died. According to claimant, at the time of his death Balvinder Singh was 29 years of age and used to earn Rs. 4,500 per month as salary. The claimant is the widow of the deceased Balvinder Singh. Therefore, the claimant filed the claim petition for a sum of Rs. 4,19,840 in lieu of death of her husband.

(3.) Thereafter, opposite parties were issued notices. The employer, OP 1, on 16.11.2004 filed written statement alleging therein that on the date of accident the deceased was engaged as driver in truck No. DIG 3587 and used to earn Rs. 4,500 per month. United India Insurance Co. Ltd., OP 2, on 29.3.2005 filed written statement before Workmen's Compensation Commissioner.