VANSH NIGAM Vs. WORKMENS COMPENSATION COMMISSIONER

JUDGEMENT

(1.) Heard Sri Deo Raj Singh, Advocate, the learned counsel for the petitioner and Ms. Aparajita Bansal, Advocate, the learned counsel for the opposite parties.

(2.) The instant writ petition filed under Article 226 of the Constitution of India has been filed by the petitioners namely (i) Vansh Nigam, aged about 19 years, S/o Late Indresh Kumar and (ii) Khushi Nigam, aged about 17 years, minor daughter of Late Indresh Kumar, through her brother and guardian Vansh Nigam, aged about 19 years, challenging the validity of an order dtd. 5/6/2025 passed by the Collector, Lakhimpur Kheri, in Case No. 673 of 2024 under Sec. 6 of the Public Liability Insurance Act, 1991 rejecting the petitioners' claim under Sec. 6 of the Public Liability Insurance Act 1991.

(3.) Briefly stated, facts of the case are that the petitioners' father, Indresh Kumar expired on 28/4/2015 due to electrocution while he was merely 30 years of age. He used to run a beetle shop cum provision store and also used to do cultivation. His income was Rs.20,000.00 per month and he was the sole earning member of his family. At the time death of their father, the petitioners were aged 9 years and 7 years respectively.