G.P.Mathur, Vineet Saran, JJ. - (1.) This appeal has been filed against the award dated March 7, 2002 passed by the Workmen's Compensation Commissioner, Allahabad in W.C. No. 3 of 2000 awarding compensation of Rs. 2,24,000 in favour of the claimants.
(2.) The brief facts of this case are that one Chhotey Lal, who was working as a cleaner-loader on truck No. U.P.-78/B-5869 came in contact with a live electric wire when he was trying to unload the goods from the truck. Due to such accident, the said Chhotey Lal fell down from the truck and died on the spot. The claimants, who are the widow and parents of the deceased Chhotey Lal filed W, C. No. 3 of 2000 claiming compensation of Rs. 2,24,370 along with 18 per cent interest from the owner and appellant-insurer of the truck. It was alleged by them that the deceased was aged about 22 years at the time of accident and was earning a salary of Rs. 3,000 per month.
(3.) The owner of the truck admitted the accident but stated that the deceased Chhotey Lal was paid Rs. 1500 per month as salary and Rs. 35 per day as diet allowance. One eye-witness of the accident was also examined who corroborated that the deceased had received fatal injuries in the said accident.;