UNION OF INDIA Vs. JAI SINGH

JUDGEMENT

(1.) THE appeal is for reduction of compensation of Rs.6,06,809/ - awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) in favour of Respondent no.1 for having suffered injuries in a motor vehicular accident which occurred on 20.08.2010 at about 6:15 p.m.

(2.) IT is urged by the learned counsel for the Appellant that Respondent no.1 ought to have been granted compensation under the Workmen Compensation Act, 1923. It is urged that the compensation awarded is exorbitant and excessive.

(3.) ADMITTEDLY , Respondent no.1 was not an employee of the Appellant having suffered injuries during the course of his employment. Thus, Respondent no.1 was not obliged to seek any compensation under the Workmen Compensation Act, 1923. In fact, it was not permissible for Respondent no.1 to seek compensation under the Workmen Compensation Act, 1923.