FAIM Vs. COMMISSIONER EMPLOYEES COMPENSATION

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India assails an order dtd. 8/12/2020, passed by the learned Commissioner, Employee's Compensation, District North-West, Ashok Vihar, Delhi, on a claim preferred by the petitioner, as the claimant, under Sec. 22 of the Employee's Compensation Act, 1923 ("the EC Act").

(2.) The petitioner, a resident of Village Garh, District Haridwar, Uttarakhand, was employed with Respondent 2 Shakil, also a resident of Village Badheri Rajputana, District Haridwar, Uttarakhand, as a cleaner on his vehicle No. UK-08CA-9577, which was duly insured with the Universal Sompo General Insurance Company Ltd. (Respondent 3 herein and referred to hereinafter as "USGIC"). While on the road, in connection with a commercial operation, the vehicle met with an accident on 16/10/2019 in District Haridwar, during the course of which the petitioner sustained injuries, for which he had to be hospitalized. The injuries resulted, according to the petitioner, in his suffering 100% disability, which had rendered him impossible to continue working as a cleaner.

(3.) In these circumstances, the petitioner filed a claim under Sec. 22 of the EC Act against Shakil and USGIC, for compensation.