(1.) THE respondent no. 2 in WCA. 9/2005 on the file of the Commissioner for Workmen's Compensation, Subdivision II Belgaum is the appellant. The parties will be referred according to their ranking before the Commissioner for convenience.
(2.) THE facts necessary for the consideration of the appeal are as under: The case of the claimant is that he was working as a driver belonging to respondent no. 2 Smt. Surinder Kaur. While so working on 15.9.1994, he was driving the truck bearing registration number CNB 6145 from Bangalore to Hubli. At about 4.30 a.m., he was near Chitradurga, then the truck has dashed against another lorry bearing no. 6537, it resulted in accidental injuries so seek for compensation.
(3.) THE Commissioner has recorded evidence found perforation of stomach on account of Hernia, fixed compensation at Rs. 73,483/ -, directed the Insurance Company herein to pay the compensation after 30 days of the passing of the award.