LAWS(UTN)-2008-11-23

MOHAN SINGH MAIR Vs. RAJENDRA SINGH AND ANOTHER

Decided On November 18, 2008
Mohan Singh Mair Appellant
V/S
Rajendra Singh and another Respondents

JUDGEMENT

(1.) THIS appeal under Section 30 of the Workmen Compensation Act, 1923 has been filed by the appellant/em­ployer against the judgment and award dated 12.03.2008 passed by Workmen Compensation Commissioner/Deputy Labour Commissioner, Haldwani, Dis­trict Nainital in W.C.A. No. 74 of 2002, Rajendra Singh Vs Mohan Singh Mair & another.

(2.) BRIEF facts of the case are that Rajendra Singh was working as a cleaner in truck No. UP01/6161 under the ownership of Mohan Singh Mair. On 25.07.2002 during the course of his employment, he met with an accident due to which, he sustained serious in­juries on his left leg. At the time of the accident he was 20 years of age and used to earn Rs. 3, 000/- per-month as salary. Therefore, he filed an applica­tion before the Workmen Compensa­tion Commissioner for a ' urn of Rs. 4, 50, 000/- as compensation.

(3.) ON 16.08.2005, opposite party No. 2- the New India Assurance Company Ltd. also submitted the writ­ten statement with the court concerned denying the insurance of the cleaner under the policy.