AMANDEEP SINGH Vs. SHAHINA PARVEEN

JUDGEMENT

(1.) Aggrieved by the award passed by the Employee's Compensation Commissioner-II, Nahan, District Sirmaur, H.P. on 30.08.2012, under the Employee's Compensation Act, the employer/appellant has filed the instant appeal.

(2.) The facts, in a nutshell, are that one Nazir Beg, son of Shri Namod Beg, was stated to be employed as a driver by the appellant in his truck bearing registration No. HP-71-0201, on monthly salary of Rs. 4,000/- only. During the course of employment while deceased Nazir Beg was driving the truck, he met with an accident on 24.02.2008 and ultimately succumbed to his injuries on 27.02.2008 at PGI, Chandigarh. Since, the vehicle was insured, therefore, respondents No. 1 to 3 prayed for payment of compensation to the tune of Rs. 3,50,000/- along with interest and penalty against the appellant and respondent No. 4 towards their joint and several liability.

(3.) The appellant filed reply admitting the alleged fatal injuries in the course of employment with him and also the death of deceased Nazir Beg, but denied the salary as claimed and prayed for recovery of the amount from respondent No. 4/insurer being insurer of the truck.