(1.) THIS appeal filed by the New India Assurance Co. Ltd. under Section 30 of the Workmen's Compensation Act, 1923, is directed against an award dated February 28, 1978, given by the Commissioner for Workmen's Compensation, Indore, in Case No. 26 of 1978, whereby he has awarded a total compensation of Rs. 7,000 in favour of claimants-respondent No. 1, Nansingh, and respondent No. 2, Bhurabai, who are the dependent-parents of their deceased son, Daulat, who died in the accident that occurred on June 10, 1975, during the course of his employment as a tractor driver with respondent No. 3, Madhusudan, who was his employer.
(2.) THE short and undisputed facts, giving rise to this appeal, in brief, are as under: Claimants-respondents Nos. 1 and 2 are the parents of the deceased, Daulat. On June 10, 1975, while the deceased was driving the tractor from Badwani to Party, the tractor overturned and in the said accident, the deceased died on the spot. The deceased admittedly was an employee of respondent No. 3, Madhusudan.
(3.) ACCORDING to the claimants, the accident occurred arising out of and in the course of the employment of their son, Daulat. They filed the claim petition for compensation as dependants of the deceased. According to them, the deceased was employed by respondent No. 3, Madhusudan, as a tractor-driver on a monthly salary of Rs. 200.