sclaw.in
Employees Compensation Act, 1923 - Compensation - the driver was consistently driving the vehicle, there is every reason to assume that long spells of driving was a material contributory factor, if not the sole cause that accelerated his unexpected death at a young age - Such an untoward mishap can reasonably be described as an accident, only attributable to the nature of employment - Compensation granted. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH SMT. DARIYAO KANWAR & OTHERS — Appellant Vs. M/S UNITED INDIA INSURANCE CO. LTD. & ANOTHER — Respondent ( Before : Hima Kohli and Rajesh Bindal, JJ. ) Civil Appeal No(S). 5416 of 2012 Decided on : 23-08-2023 Employees Compensation Act, 1923 – Compensation – Driver died in untoward […]
sclaw