NATIONAL INSURANCE CO LTD Vs. TAJINDER KOUR

JUDGEMENT

(1.) THIS appeal has been preferred against the award dated 6 -1 -2004 passed by Commissioner under the Workmens Compensation Act, Jammu.( hereinafter called the Act ).

(2.) THE controversy involved in this appeal is, as to whether the deceased who has died as a result of G.I. Bleeding, can be attributed to have been caused during the course of his employment.

(3.) BRIEF facts of the case are that deceased Piara Singh was employed as driver of bus bearing Registration No. JKU -1013 owned by respondent -6. The deceased died on 6 -9 -2001 in the Government Medical College, Jammu during the course of his employment with the aforesaid vehicle/ bus. It is alleged that the deceased while sitting on the drivers seat had developed severe pain in the stomach and became unconscious. The deceased was rushed to the hospital for treatment. In spite of the best efforts of the doctors, the deceased died on the same day i.e. 6 -9 -2001 at about 6 P.M.