DELHI TRANSPORT CORPORATION Vs. GIAN CHAND

JUDGEMENT

(1.) EXEMPTION allowed subject to just exceptions. C.M. stands disposed of.

(2.) THIS first appeal is filed under Section 30 of the Employee's Compensation Act, 1923 (hereinafter referred to as 'the Act') impugning the judgment of the Commissioner dated 24.2.2014 by which Commissioner has allowed the claim petition which was filed by the respondent herein.

(3.) THE respondent filed the claim petition for claiming compensation under the Act on account of the injuries caused by the accident arising out of and in the course of employment. The Commissioner has allowed the claim petition noting that the relationship of employer and employee is admitted as also the occurrence of the accident arising out of and in the course of employment. Commissioner also notes that wages are also admitted. Finally, for the sake of completion of narration, it is stated that even the extent of disability being 41% stands admitted because this averment was made in para 8 of the claim petition and specifically admitted as correct in para 8 of the written statement filed by the appellant before the Commissioner. Since all the aspects requiring grant of compensation stood admitted, Commissioner applied the statutory formula and awarded compensation of Rs.90,612/ - alongwith interest @ 12% per annum from the date of accident to the respondent.