HARPAL SINGH Vs. JAI BHAGWAN @ CHHOTU AND ORS

JUDGEMENT

(1.) Challenge in the present revision petition is to an order dated 5.8.2008 passed by the Commissioner under Workmen's Compensation Act, 1923, Kurukshetra whereby the Insurance Company has been deleted from the array of the parties.

(2.) Respondent Nos. 1 and 2 filed a claim petition before the Commissioner under the Workmen's Compensation Act, 1923 claiming compensation on account of the death of their son Mukesh Kumar during the course of employment. Respondent No. 3 was impleaded as the Insurance Company with whom the offending vehicle was insured including the liability arising out of the death of a driver during the course of employment.

(3.) On an application filed by Insurance Company, the name of the Insurance Company has been ordered to be deleted from the array of the parties for the reason that Mukesh Kumar was not the driver in fact one the Satish Kumar was the driver.