GUDDI DEVI Vs. NEW INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THIS appeal under Section 30 of the Workmen Compensations' Act, 1923 has been filed by the appellants against the judgment and award dated 13.09.2006 passed by learned Workmen Compensation Commissioner/District Magistrate, Chamoli in W.C. Case No. 9 of 2004 -05, Smt. Guddi Devi and Ors. v. The New India Insurance Company Ltd. and Anr.

(2.) BRIEF facts of the case are that Balbir Singh (deceased) was working as a driver in tanker No. DL1G/6474, under the employment of Sri Dayal Singh. On 24.07.2004, at about 01:00 p.m., at Vindalpour, Thana Gulana, District Ambala (Haryana), the said tanker met with an accident to the another truck, in the said accident Balbir Singh died due to injuries sustained by him. According to the claim petition The claimant No. 1 is the wife and claimant Nos. 2 and 3 are the minor children of the deceased. The claimants are the family members of his family and dependents upon him. Therefore they have filed an application before the learned Workmen Compensation Commissioner claiming Rs. 10,00,000/ - as compensation in lieu of the death of her husband.

(3.) FEELING aggrieved by the aforesaid judgment and award, the appellants/claimants have preferred this appeal before this Court.