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Judgment
Deepak Gupta, J.—The main point raised in this appeal is that since the deceased Man Mohan Singh was a driver no petition u/s 166 of the Motor Vehicles Act could be filed and only a petition under the provisions of the Workmen''s Compensation Act should have been filed.
In my view it is not necessary to decide this question in this case since the learned MACT while assessing the compensation has applied the provisions of Section 3 and 4 of the Workmen''s Compensation Act and has calculated the compensation strictly in accordance with the provisions of the Workmen''s Compensation Act. It is not disputed that the deceased was a driver. There is no other statutory defence proved by the Insurance Company. It stands proved on the record that the deceased had a valid driving license and he was an employee. His salary has been assessed at only Rs. 2,000/- per month, which is reasonable.
True it is, that a point of jurisdiction has been raised but in my view I need not exercise my extra ordinary powers under Article 227 of the Constitution of India in this case since substantial justice has been done to the parties and the claimants have only been awarded compensation assessed as per the provisions of the Workmen''s Compensation Act. This litigation is virtually an exercise in futility. Therefore, the petition is rejected. No order as to costs.