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Meru Mobility Tech Private Limited vs Ms Rupa Rana And Ors on 22 December, 2021

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~2
                                      *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +     FAO 273/2021 & CM APPL. 45057/2021
                                            MERU MOBILITY TECH PRIVATE LIMITED ..... Appellant
                                                         Through: Ms. Mansi Batra and Mr. Siddharth
                                                                  Chaudhary, Advocates.
                                                         versus

                                            MS RUPA RANA AND ORS              ..... Respondents
                                                         Through: None.
                                            CORAM:
                                            HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                              ORDER

% 22.12.2021

1. Appellant impugns order dated 09.03.2021 whereby the claim petition has been allowed and compensation awarded to the mother of the deceased.

2. Learned counsel submits that the deceased was not an employee of the appellant but was a person who had taken the cab on hire for plying. She submits that no evidence has been produced to show that he was in regular employment of the appellant.

3. Learned counsel further submits that there was no monthly payment being made to the deceased by the appellant and the deceased used to collect the fare from the passengers and would deposit a fixed commission to the appellant. She further submits that the awarded amount has already been deposited with the Commissioner.

                                                                                              Digitally Signed
Signature Not Verified                                                                        By:JUSTICE SANJEEV
Digital Signed By:KUNAL                                                                       SACHDEVA
MAGGU                                                                                         Signing Date:22.12.2021
Signing Date:23.12.2021 14:03:47                                                              20:20

This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

4. Issue notice, returnable on 21.04.2022. List along with FAO 207/2021.

5. In the meantime, the amount deposited by the appellant shall not be disbursed to the claimants, if not already disbursed.

6. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J DECEMBER 22, 2021 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:22.12.2021 Signing Date:23.12.2021 14:03:47 20:20 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.