HINDUSTHAN ICE AND COLD STORAGE CO LTD Vs. ZUBEDA BIBI
LAWS(CAL)-1950-4-21
HIGH COURT OF CALCUTTA
Decided on April 21,1950

Hindusthan Ice And Cold Storage Co Ltd Appellant
VERSUS
Zubeda Bibi Respondents

JUDGEMENT

- (1.) This is an appeal by the employers from an order of the learned Commissioner for Workmen's Compensation awarding the Respondent a sum of Rs. 2,400 as compensation in respect of the death of her husband.
(2.) The facts of the case are not disputed. The deceased man, Methoo, was employed by the Appellants as a motor driver. On September 1, 1947, whilst driving in Calcutta upon his employers' business, the lorry, which he was driving, was attacked by a riotous mob and Methoo was killed. The attack took place in street known as Nandan Bagan Street as the lorries were returning from Patipukur railway station, where they had gone under their employers' instructions to deliver ice.
(3.) There can be no doubt whatsoever and indeed it is admitted, that when this man was killed he was driving the lorry in the course of his employment. He had on his employers' orders delivered ice at Patipukur railway station and was returning to his employers' premises when this mob attacked the lorry and killed him.;


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