- (1.) Matter is taken in the revised list. None appeared on behalf of the contesting respondents. Heard Shri Ashish Kumar Srivastava, learned Counsel for the revisionist.
(2.) As per undisputed facts of the present case, on 16.4.2000, some persons have booked vehicle bearing Registration No. U.P. 34-C/0829 owned by Subodh Kumar Awasthi and Ashok Kumar Awasthi i.e., respondent Nos. 2 and 3. Thereafter, the same has been given on heir driven by Shri Satish Kumar in the capacity of driver accompanied by one Shri Subodh Kumar Awasthi. Later on, the dead body of the Shri Satish Kumar and Shri Subodh Kumar Awasthi were received at Itaunza, District-Barabanki.
(3.) In view of the abovesaid facts, opposite party No. 4/Smt. Bindeshwari Devi W/o. late Shri Satish Kumar alongwith the son of the deceased filed a case under Workmen's Compensation Act registered Case No. 179 of 2002 for compensation of death of her husband/late Sri Satish Kumar, dismissed by judgment and order dated 21.7.2004 passed by Commissioner appointed under Workmen's Compensation Act.;