OMPRAKASH Vs. RASEED KHAN

JUDGEMENT

(1.) This appeal was admitted for final hearing vide order dated 11-2-2004 and it was observed in the order that no substantial question is required to be framed by the Court.

(2.) Being aggrieved by the order dated 11-7-2003 passed by Commissioner for Workmen's Compensation, Labour Court, Indore in Claim Case No. 49/01 whereby the claim petition filed by the appellant under section 10 of Workmen's Compensation Act (which shall be referred hereinafter as the Act) was allowed in part and a sum of Rs. 2,16,734/- was awarded as compensation along with interest @ 11 % per annum from the date of accident, the present appeal has been filed.

(3.) Short facts of the case are that appellant claimant filed a claim petition under section 10 of the Workmen's Compensation Act before the Commissioner for Workmen Compensation alleging that on 29-5-2001 appellant was working as driver on a truck bearing Registration No. MP09 K 5966. It was alleged that said truck met with an accident, with the result appellant sustained injuries in both the legs and also on other parts of the body. It was alleged that appellant was the employee of respondent No. 1 and said truck was insured with respondent No. 2. It was prayed that compensation be awarded. The claim petition was contested by the respondent No. 2 on various grounds. After framing of issues and recording of evidence learned trial Court allowed the claim petition filed by the appellant and compensation was awarded as stated above, against which the present appeal has been filed.