ORIENTAL INSURANCE CO LTD Vs. PRADEEP KUMAR

JUDGEMENT

(1.) sioner dated 15.9.2001 awarding a sum of This appeal is directed against the order of Rs. 2,42,980 as compensation, the Workmen's Compensation Commis

(2.) The claimant-respondent filed claim petition before the Workmen's Compensation Commissioner with the allegations that he was working as a conductor on the vehicle No. UP 14-E 0975 which met with an accident near Modi Nagar due to which his left leg below the middle thigh was amputated. He became disabled and was entitled to compensation.

(3.) The appellant contested the claim petition. The Workmen's Compensation Commissioner found that the accident had taken place during the course of the employment and the claimant was entitled to compensation of a sum of Rs. 2,42,980. This order has been challenged in the present appeal by Oriental Insurance Co. Ltd.