- (1.) MADAN Mohan Pandey, husband of appellant, Sudha Pandey, was employed as helper in area No. 3 of M/s Bharal Coking Coal Limited at Gobindpur Colliery. He was drawing a salary of Rs. 3,300/- per month.
(2.) ON 11.11.1989, while going on a Jeep (BHD-9642) from Bhuli to Gobindpur Colliery to attend his duty, near Sahid Chowk on Hirak Road at Dhanbad, a truck (BHR-8993) dashed against the Jeep, as a result of which Jeep fell into a ditch and Madan Mohan Pandey sustained serious injury and died on spot. The deceased was 28 year's old at the time of accident and after his death the appellant, being his wife, was given employment on compassionate ground by M/s. Bharat Coking Coal Limited and she was drawing a salary of Rs. 2,600/- per month.
(3.) IN the claim case, filed by appellant, it was established that accident took place on account of rash and negligent driving of the truck, which was owned by Leela Devi, wife of Narayana Pandey and was insured with Oriental Insurance Company Limited, respondent No. 2, at the relevant time. Age of deceased as well as amount of salary which he was drawing at the time of accident as also amount of salary, the appellant, on her appointment on compassionate ground was drawing, were not in dispute.;