UNITED INDIA INSURANCE COMPANY LTD. Vs. KAMLA DEVI

JUDGEMENT

(1.) This appeal has been preferred under Sec. 30 of the Employees Compensation Act, 1923 (for short, "The Act") against award dtd. 13/3/2018 passed by the Commissioner, Court No.1 Ghumarwin, District Bilaspur H.P. in W.C. case No. 13/02 of 2015/09.

(2.) Respondents No. 1 to 5 were the claimants. The original respondent No.6 was employer and the appellant was the insurer.

(3.) The compensation was claimed by the claimants on account of death of Sh. Mehar Lal during the course of his employment with the employer. Sh. Mehar Lal was the driver employed by the employer to drive truck bearing registration No. HIB-785, which had met with an accident on 2/7/1995, resulting in death of Sh. Mehar Lal.