ORIENTAL INSURANCE CO LTD Vs. LAKHIMAI DAS

JUDGEMENT

(1.) The award dated 3.7.2002 passed by the Commissioner, Workmen's Compensation, Zone III, Tezpur is under challenge in the present appeal.

(2.) The insurer of the Vehicle No. ASQ/ 9668, a Truck which met with an accident resulting in the death of the respondent claimant's son, is before us.

(3.) We have heard Mr. S. Dutta, learned Advocate for the insurer-appellant and Mr. J. Singh, learned Advocate for the respondent claimant. None appears for the respondent No. 2, the owner of the vehicle.