INDERJEET SINGH,J. - (1.) The instant appeal has been filed against the order dated 28.10.1999 passed by Workmen's Compensation Commissioner Jaipur City, Jaipur in suit No. 39/93.
(2.) Brief facts of the case are that the claimants have filed the claim petition before the Commissioner Workmen's Compensation stating therein that Shri Ramphal was engaged as Conductor with Vehicle Truck No.HYD-1837 and the respondent No. 8 Shri Surjeet Kumar is the owner of the said vehicle. It was further stated that the said truck was met with an accident and due to injuries sustained by Shri Ramphal, he died on 17.12.1991.
(3.) It was further stated that at the time of accident Shri Ramphal was of 23 years of age and was getting Rs. 1,000/- per month as salary. The accident took place when deceased Ramphal was working under the employment of owner of the vehicle and lastly prayed for awarding the compensation.;