- (1.) BIBHISHAII Singh was under employment as driver of bus (BPV -8568), belonging to Sri Chandra Mohan Mishra. While driving the said bus on 25.5.1990 from Muri to Khunti on tbe way it met an accident on a bridge. The driver sustained serious injuries and succumbed thereto.
(2.) THE deceased was a bachelor aged about 28 years at the time of accident. His monthly salary was Rs. 1200/ -. His parents filed W.C. Case No. 4 of 1992, under the provisions of Workmens Compensation Act. 1923 (hereinafter referred to as "the act"), for compensation. Employer of the deceased appeared and admitted the deceased to be his employee and his death in the accident in question, while he was on duty. It was also admitted that deceased -Driver was getting Rs. 1200/ -per month as salary from him.
(3.) THE Insurance Company also appeared and contested the case on the ground that owner of the vehicle did not intimate about the accident immediately and, therefore, it was not responsible for indemnifying his liability to pay compensation.;