INSPECTOR GENERAL OF POLICE Vs. SAYED ADAM

JUDGEMENT

(1.) ONE Sayed Adam filed an application before the Commissioner for Workmen's Compensation, Goa, claiming compensation from the Inspector-General of Police, his employer, on the ground of disability sustained by him due to the accident arising out of and in the course of his employment. He contended that on June 4, 1979, while he was employed as a driver in Goa Police he met with an accident while he was proceeding to Valpoi from Pale on official duty. He suffered injuries on his right cheek with a fracture and permanent loss of the right eye. He also suffered injuries to the left rib, left thumb and left hand. He also made requests for compensation to the Office of the Inspector-General of Police on February 11, 1980, but there was no response.

(2.) THE application was resisted on behalf of the Inspector-General of Police. It was denied that the accident took place in the course and was arising out of the employment. The evidence recorded showed that while the applicant was on duty driving the jeep No. GDL-9346 accompanied by police escort, the jeep collided with a truck coming from the opposite direction resulting in the accident in which the applicant received several injuries. On the basis of the evidence on record the Commissioner for Workmen's Compensation determined an amount of Rs. 12,096 as the compensation payable to the applicant. This decision was rendered on September 8, 1988.

(3.) BEING aggrieved by the aforesaid judgment and order of the Commissioner for Workmen's Compensation, the Inspector-General of Police, Goa, preferred First Appeal No. 1 of 1989. The learned single judge by his judgment and decree dated April 20, 1990, was pleased to dismiss the said appeal with costs. Being aggrieved by the aforesaid judgment and decree of the learned single judge dismissing the first appeal, the Inspector-General of Police, Goa, has preferred the present Letters Patent Appeal.