NATIONAL INSURANCE CO. LTD Vs. DHANKI

JUDGEMENT

(1.) This appeal under Section 30 of the Employees' Compensation Act, 1923 has been filed by the Insurance Company aggrieved against the award dated 27.09.2012 passed by the Employees' Compensation Commissioner, Jodhpur ('Commissioner'), whereby, it has allowed the application for compensation ('application') and has ordered for payment of compensation against the employer and the appellant Insurance Company.

(2.) The brief facts of the case are that the respondentclaimants filed an application against the employer and appellant Insurance Company before the Commissioner, inter alia, with the averments that one Deva Ram was employed as a Driver by the employer on the vehicle insured with the appellant and when on 02.05.2008 he was driving the Tanker No.RJ09-G-2632 on the National Highway No.114; another Tanker No.RJ19-GB-0505 over took the tanker driven by said Deva Ram and hit a military truck and thereafter stopped at some distance. On account of the said accident between another tanker and the military truck, Deva Ram stopped his truck and the Army personnel from the military truck approached him when he tried to flee away from his tanker; the Army personnel caught hold of Deva Ram and gave severe beating resulting in his sustaining injuries, to which, he succumbed during treatment.

(3.) The application was filed seeking compensation for death of Deva Ram during the course of his employment and as the accident arose out of his employment. The owner of the insured vehicle did not appear despite service and proceedings remained ex parte against him. The appellant Insurance Company filed its reply and denied the averments made by the claimants. Based on the averments contained in the reply of appellant Insurance Company, seven issues were framed by the Commissioner and, after hearing the parties, it came to the conclusion that deceased Deva Ram was employed as driver of Tanker No.RJ09-G-2632 and while under the employment of the respondent-employer, he died on account of accident arising out of and during the course of his employment; no condition of the policy was violated. The salary of deceased Deva Ram was Rs.5,000/- per month and ultimately the Commissioner awarded compensation to the tune of Rs.3,97,120/- and interest @ 12% per annum which came to Rs.2,09,897/- against employer and Insurance Company and further imposed penalty of Rs.40,000/- on the employer alone.