S ABDUL RAZAK Vs. S A NAZEER

JUDGEMENT

(1.) The Claimant in W.C. No. 28 of 1991 filed this appeal under Section 30 (a) of the Workmen's Compensation Act 1923, (hereinafter referred to as "the Act"), not being satisfied with the order passed by the Commissioner for Workmen's Compensation, Kurnool (for short "the Commissioner").

(2.) The appellant is a driver on the lorry bearing No. AAD 975, belonging to the first respondent. It is his case that on 20-11-1988, he was proceeding from Hyderabad to Kurnool, and on the way, he stopped the lorry to undertake certain minor repairs. He stated that when he was undertaking repairs, another lorry bearing No.AAQ 5343, dashed his stationary lorry, and thereby, he sustained fractures on the upper part of the left leg, and thereby, he became unfit to work as a driver. It was his case that he was being paid a salary at Rs. 1500/- per month, and prayed for compensation of Rs. 96,000/-. His age was stated to be 34 years at the time of the accident.

(3.) The first respondent remained ex parte.