HUSEINMIYA KODARMIYA SINDHI Vs. ABDULKARIM RASHULBHAI MEMON

JUDGEMENT

(1.) THE appellant has challenged the judgement and award dated 29.08.1992 passed by the Commissioner for Workmen's Compensation at Himmatnagar in W.C. Application No. 37 of 1989 whereby the Commissioner dismissed the application of the appellant.

(2.) IT is the case of the appellant that on 05.07.1989 the appellant during the course of employment was driving a taxi jeep from Idar to Himmatnagar and at that time a buffalo which was coming from the opposite side dashed with the jeep as a result of which the jeep turned turtle. The appellant received serious injuries due to the said accident. The appellant therefore filed claim petition seeking compensation to the tune of Rs. 40000/-. The Commissioner after hearing the parties dismissed the application.