THE NATIONAL INSURANCE CO. LTD. Vs. ALBERT

JUDGEMENT

(1.) IN this appeal filed by the Insurance company, the order passed by the Commissioner for Workmen's Compensation, Thiruvananthapuram is challenged. Alleging that the first respondent was a loading and unloading worker under the 2nd respondent (who has been deleted from the party array in the appeal) and he sustained injuries in a motor accident which arose out of and in the course of the employment, he filed an application under Section 22 of the Workmen's Compensation Act for a compensation of Rs. 2 lakhs. After enquiry, the Commissioner came to the conclusion that the first respondent is entitled to compensation and he directed the appellant to pay him the amount of Rs. 40,160/ - with interest at the rate of 12% per annum from the date of accident.

(2.) HEARD the learned counsel for the appellant. There has been no representation for the first respondent though he was served with notice.