VIJAY SINGH MEENA Vs. MOHAN LAL S/O SHRI LAXMINARAYAN MEENA R/O VILLAGE MANDROOP PURA POST KISHANPURA

JUDGEMENT

(1.) The instant appeal has been filed by the appellant against the judgment dated 09.11.2009 passed by Commissioner Workman Compensation, Jaipur-I, Jaipur in Case No. W.C.C.F/39/2008.

(2.) Brief facts of the case are that on 16.05.2008, the appellant-claimants filed a claim petition before the Commissioner Workmen Compensation, Jaipur claiming compensation to the tune of Rs. 4,43,385/- on account of loss suffered by them due to death of Smt. Kaushallya Devi caused due to injuries sustained in the accident took place on 30.10.2007 which occurred during the course of employment when she was working as workman on Tractor No. RJ14-RA-1178 owned by respondent No. 2. It was also pleaded that at the time of accident she was 35 years old and getting Rs. 4500/- per month salary. Smt. Kaushallya Devi died during treatment. Lastly prayed for awarding the compensation. The owner of the vehicle respondent No. 2 i.e. employer filed reply to the claim application in which the employment of deceased was admitted. The respondent No. 3 i.e. insurance company filed reply to the claim application and denied the averments.

(3.) None present on behalf of the respondent despite service.