SUBHASH Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the judgment and order dated 2122013 passed by Labour Court, Wardha in WCA No. 1/2011. The appellants are the original applicants, who had filed an application under Section 22(2) of the Employees Compensation Act, 1923 for determination of amount of compensation payable to them for the accidental death of their son, Suresh, during the course of the employment. Respondent no. 1, the insurance company is the original nonapplicant no. 2 and respondent no. 2, the employer of deceased Suresh Tiwade is the original nonapplicant no. 1.

(3.) The appellants claimed that death of Suresh Tiwade, who was the driver employed on the truck bearing registration no. MH32B4685 owned by respondent no. 2 and insured with respondent no. 1, occurred on 17112010 during the course and from out of the employment. Therefore, they filed an application before the Labour Court for determination of compensation payable to them.