M/S IFFCO TOKIO GENERAL INSURANCE CO. Vs. BUTNI DEVI
LAWS(JHAR)-2018-12-110
HIGH COURT OF JHARKHAND (AT: JHARKHAND)
Decided on December 13,2018

M/S Iffco Tokio General Insurance Co. Appellant
VERSUS
Butni Devi Respondents

JUDGEMENT

RAJESH KUMAR,J. - (1.) Heard learned counsel for the appellant and learned counsel for the respondents.
(2.) The present appeal has been filed against the judgment dated 28.02.2013 passed by Presiding Officer, Labour Court Ranchi in W.C. Case No.55/2011 wherein the claimants had been awarded a sum of Rs.3,42,792/-.
(3.) Brief facts of case as per the claim petition is that the deceased-Bhuneshwar Munda son of Late Bal Kishun Munda was working as a labour, employed by Raman Oraon (O.P. No.1) in relation to truck bearing registration No.JH03F-6202. While truck was moving from village Siram to Ranchi at Ambatanr, the truck met with an accident resulting in spot death of Bhuneshwar Munda.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.