TRILOKINATH Vs. BHAGWANTI BAI

JUDGEMENT

(1.) The decision rendered in this appeal shall govern the disposal of other two connected appeals being M.A. Nos. 488/99 and 487/99, as all these three appeals arise out of one accident and secondly, they are disposed of by common award. The impugned award which is based on common set of facts is dated 27.03.1999, passed by Commissioner for Workmen's Compensation (Labour Court) Ujjain, in claim case Nos. 22/84, 23/84 and 24/84 Facts of these cases need mention in brief.

(2.) Mohan, Shobharam and Jan Mohammad, were in the employment of Trilok Nath (appellant herein). Triloknath was the owner of truck No. MPN 5852. This truck was insured with respondent Insurance Company.

(3.) On 30.06.1984/1.07.1984, at about 1.00 a.m. (Night) the three employees namely Mohan, Shobha Ram and Jan Mohammad were sitting in the said truck which was full of crushed stones. This truck was going from mine to one village Shankarpur.