- (1.) PRAMOD Kumar Singh was employed as driver on the trekker (BR -13. P -3495) belonging to his uncle Jagdish Singh. He was 26 years old and his monthly salary was more than Rs. l,000/ -.
(2.) ON 12.3.1994, the said trekker was going from Ramgarh to Hazaribagh. On the way a truck coming from opposite direction dashed it and as a result thereof the driver sustained serious injuries and died on spot. It was established that deceased was working as driver and died in course of his duty. The ill fated trekker was duly insured with New India Assurance Company Limited at the relevant time.
(3.) UNDER the provision of Section 4 of the Workmens Compensation Act, 1923 (hereinafter to be referred to as the Act) a sum of Rs. 86,112/ - was calculated as compensation payable to the widow, minor daughter and mother of the deceased driver.;