LAWS(ALL)-1961-10-3

RAGHUNATH SAHAI Vs. SARUP SINGH

Decided On October 05, 1961
RAGHUNATH SAHAI Appellant
V/S
SARUP SINGH Respondents

JUDGEMENT

(1.) This is an appeal under section 30 of the Workmen's Compensation Act (hereinafter referred to as the Act) against an order dated the 31st October, 1956, of the Workmen's Compensation Commissioner, Meerut, awarding to the respondent Rs. 505/- as compensation.

(2.) The motor vehicle No. USL 5011 stood registered in the name of Sm. Kampa Devi residing at Ghaziabad. The appellant, her uncle-in-law, was looking after the business. The respondent was engaged as a driver by him. While on the 9th September, 1955, the respondent was taking air in a wheel of the vehicle its ring flew out and struck the respondent who sustained grievous and simple injuries incapacitating him as a driver. He remained under medical treatment for some time. The respondent made an application claiming compensation from the appellant.

(3.) The Commissioner found that the respondent had sustained injuries in the course of his employment and was entitled to Rs. 505/- as compensation for which the appellant was liable as managing agent of Sm. Kampa Devi, owner of the vehicle.