CHINTO DEVI Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) As per the facts, which emerge out from the impugned award, one Gurmail Singh died on 15.02.2008 while working as a Driver on tractor-trolley bearing registration No.HR-02H-7454 owned by Jarnail Singh, late husband of the appellant.

(2.) Respondents No.2 to 5, i.e. LRs of Gurmail Singh, filed an application under the provisions of Workmen's Compensation Act, 1923 before the Competent Authority for grant of compensation on account of death of the aforesaid workman, alleging that he had died during the course of his employment with the appellant.

(3.) Appellant admitted the fact that Gurmail Singh died during the course of his employment as a Driver of the tractor in question owned by her late husband. However, it was averred that the said tractor was fully insured with respondent No.1 and liability to pay compensation was of the said respondent.