(1.) THIS appeal under Section 30 of the Workmen's Compensation Act, 1923 has been filed by the appellant/National Insurance Company Ltd. against the judgment and order dated 23.06.2008 passed by the learned Workmen Compensation Commissioner/Deputy Labour Commissioner, Kumaun Region, Haldwani, District Nainital in Workmen Compensation Case No. 2 of 2006, Saleem Vs Srimati Aneeta Agarwal and another.
(2.) BRIEF facts of the case are that Babu was engaged as a driver in Tata Vehicle No. UA04A/8239 as a cleaner under the employment of Smt. Anita Agarwal. According to the applicant, on 22.11.2005, during the course of his employment he met with an accident and he sustained serious injuries. At the time of the accident he was 27 years of age and used to earn Rs. 2,850/- per month. Hence, the claimant filed an application before the learned Workmen Compensation Commissioner for a sum of Rs. 5,00,000/- as compensation.
(3.) ON the other hand, National Insurance Company Ltd. also filed written statement alleging therein that the employer has not stated anything in written statement separately about the insurance of the cleaner.