DIVISIONAL MANAGER, SFC BARAMULLA Vs. TAHIRA BEGUM

JUDGEMENT

(1.) THIS is an appeal filed under provisions of Workmens Compensation Act, 1923 (for short Act of 1923) against the award passed by Assistant Labour Commissioner Baramulla on file No. 273 -D decided on 15th May 2007. The authority under Workmans Compensation Act has passed an award against the appellant for payment of an amount of Rs.4.14 lacs in favour of legal dependents of the deceased workman and the respondent No.3, appellant herein, was directed to deposit the awarded amount within a period of thirty days.

(2.) THE brief facts of the case are that one "Samander Khan" who by profession was a driver was driving platform (vehicle) which was hired by the contractor who was engaged by appellant herein to carry the stocks of timber. During the course of his employment, Samander Khan driver died because he met with an accident.

(3.) THE claim petition was filed by widow of the deceased Samander Khan before the Authority under Workmans Compensation Act. Notice was issued to the parties in the said claim petition and respondents submitted their objections.