RAJESH TANDON, J. - (1.)HEARD Sri Pankaj Purohit counsel for the appellant and Sri Yogesh Pandey counsel for respondent no. 1.
(2.)PRESENT appeals have been preferred against the judgment and award dated 23.9.2005 passed by the Commissioner, Workmen's Compensation, Champawat.
(3.)CLAIMANTS respondent no. 1 filed claim petitions under Workmen Compensation Act, for the grant of compensation on account of the death of their sons Mahendra Singh and Ramesh Singh respectively, in a motor vehicle accident. According to the claimants Mahendra Singh was cleaner and Ramesh Singh was labourer on the truck on respondent no. 2 Khadak Singh. On 29.12.2001 his truck No. UP 01/1289 met with an accident at Simkhet resulting the death of Sri Mahendra Singh and Ramesh Singh. At the time of his death Sri Mahendra Singh was 20 years of age and Ramesh Singh was 18 years of age. They both were getting Rs. 2,000/ - per month as wages.
Respondent no. 2 filed its written statement and admitted the alleged accident. It was submitted that the deceased were his employees and they were being paid Rs. 2,000/ - per month. The truck was validly insured with the United India Insurance Company. The driver had valid driving licence and the insurance company is liable to pay compensation, if any, to the claimant.

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