SANJU KUSHWAHA Vs. VIMAL KUMAR VERMA AND ORS.

JUDGEMENT

(1.) Heard Sri Shreesh Srivastava, learned counsel for the appellant and Sri S.K. Mehrotra, learned counsel for the respondents.

(2.) Sri A.K. Verma, Commissioner, Workmen's Compensation Act 1923/Assistant Labour Commsioner, Kanpur Region, Kanpur on 15.7.2020 has awarded a sum of Rs.6,24,000/- and has considered the application as if it is under the Motor Vehicles Act. He has passed an order which is conditional in nature that if within 30 days the Insurance Company does not deposit amount, they shall deposit the amount with interest at the rate of 7 per cent.

(3.) Fact that the appellant-claimant was an employee is not in dispute; vehicle caused him injuries which can be said to be arising out of his employment is not in dispute and; the Insurance Company having insured the vehicle with the workmen is not in dispute, hence, no facts are mentioned except that the accident occurred on 25.10.2017 and no technical pleas are raised. Compensation awarded is not in challenge.