NEW INDIA ASSURANCE COMPANY LTD Vs. DILSHAD BEGUM

JUDGEMENT

(1.) THIS appeal under Section 30 of the Workmen Compensations' Act, 1923 has been filed by the appellant against the judgment and award dated 18.08.2007 passed by Additional Workmen Compensation Commissioner in W.C.C. No. 4 of 2003 Dilshad Begum and Ors. v. Girish Kumar Agarwal and Anr..

(2.) BRIEF facts of the case are that Matloob Ahmad (driver) was working as a driver in tanker No. UP21/6638 under the employment of Sri Girish Kumar Agarwal. On 08.12.2002, the deceased was going from Landhora Depot to Ramnagar along with Conductor Fayeem to take oil. When he was returning from Landhora Depot, he was kidnapped and was murdered on 10.12.2002. The claimants are the dependent upon the deceased. Hence, they have filed an application/claim petition before the Workmen Compensation Commissioner for a sum of Rs. 6,00,000/ - as compensation.

(3.) FEELING aggrieved by the aforesaid judgment and award, the New India Assurance Company Ltd. has preferred this appeal.