ORIENT INSURANCE CO LTD Vs. BALBIR SINGH

JUDGEMENT

(1.) This appeal is filed against the final judgment and order dated 10.10.2007 passed by the High Court of Uttarakhand at Nainital in A.O. No.553 of 2005 whereby the High Court partly allowed the appeal filed by respondent No.1 herein.

(2.) A few facts need mention infra for the disposal of this appeal.

(3.) It is a case of injury caused to respondent No.1-a driver while driving the vehicle on 06.05.2002. The injuries sustained by respondent No.1 were serious in nature and caused to him on head and some other parts of the body. These injuries were caused during the course of his employment and they arose out of the employment. Due to the injuries, respondent No.1 suffered permanent disability.