SUMITRA DEVI Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) This appeal is at the instance of claimant in a proceeding under Workmen's Compensation Act and is directed against an award dated 16th January, 2006 passed by the 1st Court of Commissioner for Workmen's Compensation, West Bengal in Claim Case No. 177 of 1999 thereby dismissing the said application.

(2.) Being dissatisfied, the claimant, the mother of the alleged victim, has come up with the present appeal.

(3.) According to the claim application, one Rakesh Prasad, a khalasi of the vehicle being No.WB-03-4174, who was an employee of the opposite party No. 1, was murdered on his way from Kolkata to Patna along with driver of the said vehicle.