O I CO. LTD. Vs. DESA SINGH

JUDGEMENT

(1.) The instant appeal is directed against an Award passed by the Assistant Labour Commissioner, Udhampur (for brevity the Commissioner) in a claim petition No. DWC/2001/9 titled as Desa Singh and Anr. Vs. Daljit Singh and Ors., under Workman s Compensation Act 1923 (for brevity the Act).

(2.) The facts as are stated in the memo of appeal are that a claim petition came to be filed by respondents 1 & 2 before the Commissioner qua the death of their son namely Sukhbir Singh stated to be a co-driver of Truck bearing No. PB02R-9806 having met with an accident on 17.10.2000 near Udhampur killing the said co-driver.

(3.) The appellant herein as also the owner/insured are stated to have filed objections to the claim petition. The owner/insured is stated to have denied the employment of the deceased co-driver by having filed an affidavit before the Commissioner.