NEW INDIA ASSURANCE COMPANY LIMITED Vs. RANVIR KAUR

JUDGEMENT

(1.) This appeal is directed against the order of Commissioner, under the Employee's Compensation Act, 1923 by which the claimants/respondents have been awarded Rs. 4,27,140/- on account of death of Baldev Singh in the course of his employment with respondent No. 1.

(2.) In brief, the claim petition has been filed by the widow, two minor children and parents of Baldev Singh (deceased) who was 25 years of age employed by respondent No. 1 as a driver on a monthly salary of Rs. 6000/- on the Truck No. PB-29D-9147 which was insured with respondent No. 2 (appellant).

(3.) On 28.3.2009, Baldev Singh (deceased) was going to Calcutta through Bara Banki along-with another Truck bearing No. PB-29-E-9447 owned by respondent No. 1. The truck No. PB-29-E-9447 got punctured on the way and both the trucks were stopped on the road. Baldev Singh was helping in changing the tyre when some unidentified persons attacked them with iron rods and caused fatal injuries to Baldev Singh. Post mortem was conducted in the Civil Hospital, Bara Banki and FIR was registered at Police Station Asndra.