ORIENTAL INSURANCE CO LIMITED Vs. NAUSAD

JUDGEMENT

(1.) Present appeal has been preferred by the insurance company under Section 30 of the Workmen's Compensation Act, 1923 challenging the award dated 12.07.07 passed by the Commissioner Workmen's Compensation, Delhi.

(2.) By the impugned award, respondent no.1 Sh. Nausad (hereinafter referred to as the workman) has been awarded a sum of Rs.5,24,328/- as compensation along with interest @ 12% per annum.

(3.) Admitted facts which are necessary to be noted are that the workman was employed by the respondent no.2 Sh. Abdul as a driver. On 01.07.04 while on duty and driving a tractor bearing no.UP-17-A-5640 in respect whereof respondent no.2 had obtained an insurance cover, the workman sustained multiple injuries due to a road accident. As a result the left hand of the workman above the wrist had to be amputated. The workman was aged 24 years at the time of the accident and his last drawn wages were Rs.4,000/- per month.