UNITED INDIA INSURANCE COMPANY LTD. Vs. PRAKASHO DEVI

JUDGEMENT

(1.) The Insurer, United India Insurance Company, is in second appeal before this Court. The Company is aggrieved with the order passed by learned Commissioner under Workmen's Compensation Act, Hamirpur on 15.12.2008 in case No.01/2003 allowing thereby the petition filed for award of compensation by respondent No.1 (hereinafter referred to as the 'petitioner') and awarded her the compensation to the tune of Rs.2,85,973/ - against the appellant -insurer (hereinafter referred to as 'respondent No.2').

(2.) Rakesh Kumar son of the petitioner was employed as driver with tractor No.HP 22 -6983 belonging to respondents No.1 and 3. The tractor met with an accident on 23.3.2002 near Pratap Nagar, Hamirpur. Its driver Rakesh Kumar was driving the tractor at the relevant time. He died on the spot.

(3.) The petitioner has claimed the compensation amounting to Rs.5,00,000/ - on account of the loss she sustained due to the death of her son in the accident. She has claimed his age at the relevant time 30 years and the wages Rs.2000 -Rs.2500 per month.