THE NATIONAL INSURANCE CO. LTD. Vs. ACHOUBI BEGUM AND ORS.

JUDGEMENT

(1.) This appeal under Section 30 of the Workmen's Compensation Act, 1923 has been preferred by the Insurance Company challenging the award passed by the Commissioner, Workmen's Compensation, Manipur in Claim Case No. 12 of 2006.

(2.) The claimant respondent No.1 is the widow of deceased employee, Md. Ayub Khan.

(3.) The claimant respondent No.1 filed the claim petition before the Commissioner for Workmen's Compensation claiming compensation of Rs.5 lakh on allegation that her deceased husband was a workman employed by the respondent No.2. Her deceased husband had been employed by the respondentNo.2 for loading and unloading Timbers. On 8.6.2004 her husband had been employed by the respondent No.2 in the above purpose and while travelling in a vehicle belonging to respondent No.2, the said vehicle met with an accident and fell down from a Bridge on a inter-village-road near Ghotovi and Chekhama Villages in the district of Dimapur. As a result of such accident her husband sustained bodily injuries and ultimately succumbed to the injuries. The further claim of the claimant respondent No.1 is that her deceased husband was aged about 30 years at the time of death and was receiving monthly wage of Rs.3000/- per month. It was also stated in the claim petition that the claimant respondent No.1 had not received any compensation from the employer. Consequently, the claim application was filed for awarding of compensation of Rs.5 lakhs.