NEW INDIA ASSURANCE COMPANY LIMITED Vs. TUNIYA DEVI & 4 ORS
LAWS(JHAR)-2003-5-71
HIGH COURT OF JHARKHAND
Decided on May 09,2003

NEW INDIA ASSURANCE COMPANY LIMITED Appellant
VERSUS
Tuniya Devi And 4 Ors Respondents

JUDGEMENT

- (1.) Admittedly, Mallu Rana alias Malhu Rana was employed as driver on a truck, bearing registration no KA-09M-3762, which was owned by Ratan Lal. While the said driver was on duty on the said truck on 16.11.1999, he was murdered and his dead body was recovered from the back portion of the truck. He was 38 years old and as assessed by the Compensation Commissioner, his monthly earning was Rs. 1732.12.
(2.) In the claim application,the respondents 1 to 5, who were the heirs and legal representatives of the deceased driver, did not dispute the manner in which Mallu Rana was found killed.
(3.) The Insurance Company before the Workmens Commissioner contended that on the basis of statement of the Chowkidar, an First Information Report was lodged in respect of the occurrence in question, wherein Mallu Rana was found murdered.;


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