Page No.# 1/3 vs Reliance General Insuranc Co. ...
2022 Latest Caselaw 3057 Gua

                                                                Page No.# 1/3

GAHC010124882014




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : MFA/39/2014

         SMT. PUNAM DEVI and 5 ORS,
         W/O LT. DAYA SANKAR SINGH

         2: SHILPI KUMARI
          D/O LT. DAYA SANKAR SINGH

         3: LAXMINI KUMARI
          D/O LT. DAYA SANKAR SINGH

         4: NIVA KUMARI

          D/O LT. DAYA SANKAR SINGH

         5: MAJIT KUMAR
          S/O LT. DAYA SANKAR SINGH

         6: SUBHOD KUMAR

         S/O LT. DAYA SANKAR SINGH
         ALL ARE RESIDENTS OF M/S PUNJ LLYOD LTD. COMPLEX CHEPTI
         RANGIA
         KAMRUP
         ASSAM
         781354. PREMANENT RESIDENT OF VILL. SURWALIYA
         P.O. BARHAR GOPAL
         DIST. SIWAN
         BIHAR. APPLICANT NO. 2 TO 6 ARE REPRESENTED BY THE APPLICANT
         NO. 1 DUE TO THEIR MINORITY

         VERSUS

         RELIANCE GENERAL INSURANC CO. LTD. and ANR.
         REGISTERED OFFICE AT RELIANCE CENTRE, 19, WALCHAND HIRACHAND
         MARG, BALLARD ESTATE MUMBAI 400001 REPRESENTED BY THE POLICY
                                                                       Page No.# 2/3

             SERVING OFFICER 5TH FLOOR ANIL PLAZA, BESIDES IDBI BANK G.S.
             ROAD, GUWAHATI, ASSAM 781005 INSURER OF THE VEHICLE NO. AS-
             14/A-8950



Advocate for the Petitioner   : MR.S C PANDIT

Advocate for the Respondent : MR. R GOSWAMI (R1)




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

17.08.2022

Heard Mr. S. C. Pandit, learned counsel for the appellant. Also heard Mr. R. Goswami, learned counsel appearing for the respondent No. 1.

This appeal is preferred under Section 30 of the Employees Compensation Act, 1923 assailing the judgment and order dated 06.03.2014 passed by the learned Commissioner, Employee's Compensation, Kamrup, Guwhati in W.C. Case No. 61 of 2012.

The appeal is admitted with the following substantial question of law:-

(1) Whether overtime wages of a workman driver is a part of salary within the meaning of wages defined in Section 2(m) of Employees Compensation Act, 1923?

LCR has already been received.

List this matter for Hearing in its due course.

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JUDGE

Comparing Assistant