(1.) The insurer of the lorry bearing No.A.P.16-T-3919 which met with an accident on 14-2-1997 at about 6 a.m., resulting in the death of the cleaner, who was covered by the policy of insurance taken by the owner of that lorry, filed this appeal questioning the award of compensation of Rs. 1,27,840/- by the Commissioner under the Workmens' Compensation Act, (the Act) in a claim made by the legal representatives of the deceased cleaner of that lorry.
(2.) The fact that the accident arose out of and during the course of employment resulting in the death of the cleaner of the vehicle which is covered by the insurance policy issued by the appellant is not in dispute.
(3.) The four points raised by the learned Counsel for the appellant in this appeal are: