UNITED INDIA INSURANCE COMPANY LTD Vs. JASBEER KAUR

JUDGEMENT

(1.) THIS appeal under Section 30 of the Workmen's Compensation Act, 1923 arises out against the judgment and award dated 05 -08 -2006 passed by Deputy Labour Commissioner/Workmen Compensation Commissioner, Kumaon Region, Haldwani, District Nainital in W.C.A. Case No. 52 of 2004, Smt. Jasbeer Kaur v. Anil Kapoor and Anr.

(2.) BRIEF facts of the case are that deceased - Mahindra Singh was engaged in vehicle No. UP02/D1499 as a driver under the employment of Anil Kapoor. On 12 -12 -2003 at about 08:00 a.m., the deceased was going to join his duties as a driver from his residence, when he reached near Sishmehal, suddenly, fell unconscious due to chest pain. He was rushed to the hospital by his family members but he died in the way and doctors declared him dead. According to the claimant, the deceased was 43 years of age and used to earn Rs. 4,500/ - per month as salary. Therefore, the claimant filed the claim petition before the Workmen Compensation Commissioner for a sum of Rs. 4,50,000/ - as compensation.

(3.) FEELING aggrieved by the aforesaid judgment and award, the insurer/Appellant preferred this appeal before this Court.