NEW INDIA ASSURANCE CO. LTD Vs. MOHINDER SINGH

JUDGEMENT

(1.) THIS appeal has been filed under Section 30 of the Workmen's Compensation Act against the order dated 10-8-78, passed by the Commissioner for Workmen's Compensation (Labour Court) Jabalpur, in W.C. No. 19/77 (Fatal) awarding an amount of Rs. 21,600/- to the dependants of deceased Balkarsingh.

(2.) IT is the case of the respondent No. 1 that Balkarsingh was employed by Baba Gyansingh, N.A. No. 2, as driver on 8-10-76. The said driver Balkarsingh received the injury in an accident arising out of and in the course of his employment on 8-10-76, resulting in his death. The applicant and three others are his dependants. The wages of the deceased were Rs. 600/-per month, including allowances

(3.) THE Commissioner, for Workmen's Compensation (Labour Court), Jabalpur, held that the claim was maintainable and the Assurance Company was liable for the claim. It was also held that the deceased was in the employment of Baba Gyansingh hence the liability.