UNITED INDIA INSURANCE COMPANY LTD Vs. SHARDA

JUDGEMENT

(1.) Instant appeal under Sec. 30 of the Workmen Compensation Act, 1923 (hereinafter referred as 'the Act of 1923') has been filed by the appellant-Insurance Company against the judgment and award dtd. 13/8/2009 passed by the Court of Employees Compensation Commissioner Act, 1923, Ajmer, District Ajmer (for short 'the learned Commissioner') in claim case No. WCA/F/04/2007, whereby an award of Rs.5,27,436.00 has been passed in favour of the claimants-respondents.

(2.) Brief facts giving rise to this appeal are that the claimants-respondents filed a claim petition before the learned Commissioner under Sec. 22 of the Act of 1923 against the appellant - Insurance Company and driver owner of the vehicle as the claimants suffered loss due to the death of Shyoram Jat who died on account of the injuries sustained by him in a road accident occurred on 3/12/2006

(3.) The case of the claimants-respondents was that the deceased was a driver of tractor bearing No. RJ-01-R-7753 and at the time of accident, he was working under the employment of respondent Nos. 6 and 7. It was also pleaded in the claim petition that at the time of accident the age of the deceased was 26 years and he was getting a salary of Rs.4,000.00 per month.