NIRMALA DEVI Vs. NEELAM DEVI

JUDGEMENT

(1.) Heard Shri Shakeel Ahmad Ansari, learned counsel for the appellant and Shri Shikhar Anand, learned counsel appearing on behalf of opposite party no.2.? No one has appeared on behalf of opposite party no.1 in sptie of sufficient service of notice upon her.

(2.) Feeling aggrieved by the order dated 31.3.2008, passed by the Commissioner Workmen Compensation/ Deputy? Labour Commissioner, Faizabad, in Case No. 9/2007, the claimant/appellant has filed this appeal under Section 30 of Workmen Compensation Act.

(3.) From the perusal of the record we find that the appellant applied for compensation under the Workmen Compensation Act, 1923 with the allegation that her husband late Ram Shankar Gupta was driver of Truck No. U.P. 42 B- 2294 and on 8.5.2007 some unknown persons in order to commit loot, killed him.? The deceased was about 43 years of age at the time of incident and his monthly income was Rs. 4500/-.? He was also having a valid driving licence at the time of incident.