ORIENTAL INSURANCE CO LTD Vs. SABITRI DAS

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, learned counsel for the appellant.

(2.) The husband of the claimant respondent No.1 was employed as a driver in the vehicle No.AS-01-Q-9006. While on duty on 01.05.2005 at about 4.30 pm when the vehicle was coming from Nalbari towards Guwahati it met with an accident, and as a result, the husband of the claimant sustained severe injuries, because of which he died.

(3.) Before the Commissioner, the claimant respondent No.1 led the evidence that her husband Pradip Das was employed as a driver in the vehicle No.AS-01-Q-9006 and he died in an accident that took place on 01.05.2005 while on duty. In the proceeding, the owner of the vehicle filed a written statement admitting that the husband of the claimant respondent No.1 was under his employment and further that the workman was paid Rs.100/- as daily wages and Rs.20/- as daily allowance which came to Rs.3600/- per month. On the basis of such evidence, by the judgment dated 14.06.2006, a compensation of Rs.3,84,426/- was awarded in favour of the claimant respondent No.1.