ORIENTAL INSURANCE COMPANY LTD. Vs. REENA AND ORS.

JUDGEMENT

(1.) This appeal is instituted against the order dated 19.5.2015, rendered by the learned Commissioner, Employees Compensation, Chamba, Distt. Chamba, H.P. in WCA No. 93 of 2013.

(2.) Key facts, necessary for the adjudication of this FAO are that respondents No. 1 to 5 have filed an application under Sec. 22 of the Employees Compensation Act, 1923, against respondent No. 6 and appellant -Insurance Company, seeking compensation on account of death of their predecessor Narinder Kumar. He was employed with respondent No. 6 as driver. He was driving vehicle No. HP -68 -4949 towards Chamba side. The accident took place and Narinder Kumar died. His monthly income was Rs. 6,000/ - plus Rs. 100/ - per day. He was around 30 years of age.

(3.) The petition was contested by respondent No. 6. It was admitted by respondent No. 6 that the deceased was in his employment. However, it was denied that his monthly income was Rs. 6,000/ - plus Rs. 100/ - per day. According to him, the salary of the deceased was Rs. 5,000/ - per month.