DALBIR LAL Vs. STATE & ANOTHER

JUDGEMENT

(1.) Appellant Mr. Dalbir Singh has already got the compensation under Motor Accidents Claims but he has come up before this Court seeking further compensation under the Workmen Compensation Act for the reason that he met an accident when he had already left his Office and was in the way to reach his home.

(2.) In this matter, the provisions of Section 167 of the Motor Vehicles Act are relevant viz. reads as under:-

(3.) This provision contemplates in so many words regarding claims for compensation of a person, who met with accident, in any manner, being an employee, then he may claim compensation under either Motor Vehicles Act or Workmen's Compensation Act but he cannot be at liberty to claim such compensation under both the Acts.