RAKESH KUMAR UPADHYAY Vs. SHIV SINGH

JUDGEMENT

(1.) THE instant claimant's appeal is directed against the award dated 30-7-2009 passed by the Commissioner for Workmen's Compensation, Labour Court, Durg (for short "the Commissioner") in Case No. 98AVC Act/NF/2007.

(2.) PERSONAL injury is caused to Rakesh Upadhyay, i.e., appellant/claimant, in the accident on 18-3-2007 arising out of and in the course of his employment.

(3.) THE Commissioner, on a close scrutiny of the evidence led, held, appellant sustained multiple injuries resulting into permanent disability to the extent of 35%; assessed and awarded the amount of compensation of Rs.1,20,082/- holding the Insurance Company liable for payment of compensation.