INDERJEET SINGH,J. - (1.) The instant appeal has been filed by the appellant against the judgment dated 06.11.2000 passed by the Commissioner Workmen's Compensation, Bundi in case no. WC/F/18/2000.
(2.) Brief facts of the case are that the claimants-respondents no.1 and 2 filed an application before the learned Commissioner, Workmen's Compensation, Bundi against the appellant and respondent no.3United India Insurance Company Limited stating therein that deceased Ram Prakash died in a road accident on 29.05.2000 while working as Khalasi on truck no. RJ-14G-1301. It was also stated in the claim petition that deceased died due to the accident and during the course of his employment. Lastly, prayed for awarding the compensation under the Workmen's Compensation Act.
(3.) The respondent no.3Insurance company filed reply to the claim application and denied the averments and prayed for dismissal of the claim petition.;