SATYA DEVI Vs. GEETA RAM

JUDGEMENT

(1.) The present appeal stands admitted on the following substantial question of law:-

(2.) The claim petition filed by the claimants (legal heirs of deceased Khatri Ram) stands dismissed by the appropriate Authority, hence correctness of the findings so returned are subject matter of the present appeal so filed under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as the 'Act').

(3.) On 1.2.2004, while driving tractor bearing registration No. HP17-3640, Khatri Ram died as a result of an accident. FIR (Ext.PW4/3/B) came to be registered. Being legal heirs of the deceased, present appellants filed an application for compensation under the provisions of the Act, claiming the deceased to be under employment of Jagmohan Khanduja (respondent No. 2). It is not disputed that the vehicle in question, owned by Geeta Ram (respondent No. 1), was taken on hire by Jagmohan Khanduja.