ORIENTAL INSURANCE CO. LTD. Vs. ASLAM

JUDGEMENT

(1.) The insurer-Oriental Insurance Company Limited being aggrieved by the judgment and award dated 16.01.2009 passed in W.C.No.611/2006 by the Commissioner for Workman's Compensation, 1923 (for short 'Commissioner') Sub Division-II, Bellary has filed this appeal.

(2.) It is the case of the claimant before the Commissioner that he was under the employment of respondent No.1 as cleaner in his lorry bearing Registration No.KA-17/A-2392. He was getting salary of Rs.4,000/- p.m. from respondent No.1.

(3.) On 26.05.2006 when the petitioner was under the employment of respondent No.1 in the said vehicle, the vehicle met with the accident near Rajmahal plot on Sandur-Devagiri road. Due to the said accident, the claimant sustained grievous injuries. Immediately he was shifted to the Government hospital. Thereafter he took treatment with private doctor. The claimant was aged about 22 years. Now due to the accidental injuries, he is suffering from permanent disability. Therefore, he claimed compensation of Rs.1,10,000/- with interest against the employer and the insurer.