UNITED INDIA INSURANCE COMPANY LIMITED Vs. LALLU KASHYAP

JUDGEMENT

(1.) Heard the learned counsel for the appellant as well as learned counsel representing claimant-respondent.

(2.) The insurer appellant has filed this appeal under section 30 of the Workmen's Compensation Act, 1923, feeling aggrieved by the award of the Workmen's Compensation Commissioner, Shahjahanpur holding that respondent workman was entitled to an amount of Rs. 2,36,866.72 as compensation on account of injuries suffered and the permanent disability incurred in the accident which had taken place during the course of his employment. The Commissioner has provided for simple interest at the rate of 12 per cent per annum on the amount of compensation.

(3.) The learned counsel for the insurer appellant has, in support of this appeal, urged that the respondent-claimant could not be taken to be a 'workman' as contemplated under the provisions of Workmen's Compensation Act, 1923 and in that view of the matter, no liability for the payment of the amount in question can be saddled on the insurer.