(1.) The appellant has preferred the instant appeal against award dtd. 7/8/2013 passed by the Commissioner Under Employee's Compensation Act (Assistant Labour Commissioner), Jammu (hereinafter to be referred as the Commissioner), whereby in a claim petition, filed by the claimants/respondents No. 1 to 3, have been awarded an amount of Rs.7,60,651.00 as compensation on account of death of deceased, Pritam Lal.
(2.) It appears that deceased Pritam Lal had died in an incident while working as a driver with truck bearing registration No. JK02A 3787. The incident took place on 14/10/2005 when the deceased was killed by the conductor of the truck Rakesh Kumar. The truck in question bearing registration No. JK02A 3787 was owned by Sunita Kumari respondent No. 4 herein. It appears that the deceased was done to death by the conductor as he had denied him the permission to leave the truck midway to destination because the same was loaded with cement. The dependents of the deceased i.e. respondent Nos. 1 to 3 filed a claim petition before the Commissioner, wherein it was pleaded that the deceased was 33 years old at the time of the incident, earning Rs.6,000.00 per month. It was also claimed that the deceased had died during the course of his employment with respondent No. 4 herein.
(3.) The claim petition was contested by the appellant/insurance company, with which the truck in question was insured at the relevant time. The insurance company in its objections to the claim petition disputed the claim of the claimants. It was submitted that the vehicle in question was insured with it with effect from 30/1/2005 to 29/1/2006 in the name of Sutanter Singh respondent No. 5 herein as such, the insurance company had no statutory and legal obligation to indemnify the respondent-Sunita Kumari, with whom it was claimed that the deceased was having a relationship of employment. It has been claimed that since the deceased was not in the employment of insured-Sutanter Singh as such, the insurance company is entitled to be exonerated from its liability to satisfy the award.