- (1.) The instant appeal has been filed against the impugned order dated 16-4-2012 passed by the Employees Compensation Commissioner, Jaipur-II, Jaipur.
(2.) Brief facts of the case are that on 25-2-2010 deceased was employed as khallasi on truck No. GJ-12X-2428, the truck became disorder near Jetpura and parked at road side. The deceased as per instruction of respondent employer was going to purchase the parts of truck by a motor cycle to Jaipur City. At about 7.15 p.m. near Badpipali collided with an unknown trolla, consequently, deceased sustained injuries and was taken to SMS Hospital, Jaipur where he was declared dead. With regard to the aforesaid accident, a claim petition was filed on behalf of the claimants claiming compensation as mentioned therein.
(3.) Notices were issued to the opposite parties. Reply to the claim petition was filed and the learned Commissioner framed the issues. After hearing all the parties, the learned Commissioner passed the aforesaid impugned order dated 16-4-2012.;