UNITED INDIA INSURANCE CO LTD Vs. SUSHMA DEVI

JUDGEMENT

(1.) Ved Parkash while driving Delux JKO2P/5325 lost his life, when the said bus rolled down the road. His dependants/legal heirs i.e. two minor sons and two minor daughters and the widow filed petition under 'Workmen's Compensation Act' for grant of compensation to the tune of Rupees six lacs (6,00,000/-) with interest @ 18% per annum, same was resisted by the owner of the vehicle as well as by the Insurer (United India Insurance Company).

(2.) On the basis of respective pleadings the (Commissioner) (hereinafter referred to as authority), framed four issues, which read as under:

(3.) The authority after examination of the witnesses has recorded findings to the effect that the Vehicle was proved involved in the accident, same was insured with the United India Insurance Company.