ORIENTAL INSURANCE CO LIMITED Vs. MUKESH KUMAR NAYAK

JUDGEMENT

(1.) The miscellaneous appeal has been preferred by the appellant/non-applicant No.2 under Section 30 of the Workmen Compensation Act, 1923 against the order dated 17.4.2002 passed by the Commissioner for Workmen's Compensation, Jabalpur whereby, the respondent No.1/applicant was granted Rs.67,200/-compensation along with 9% interest.

(2.) An application for compensation was filed by the respondent No.1/applicant on the grounds that on 4.3.2000 he was conductor of the truck No. MP-20D/0250 and the truck was going from Amlai to Mumbai. This truck met with an accident because of failure of brakes as a result of which, the applicant sustained grievous injuries on his legs. The claimant claimed Rs.2,68,800/-compensation.

(3.) The appellant as well as respondent No.2 filed their reply and on the basis of pleadings of the parties, the Commissioner framed the issues. After recording the evidence, the Commissioner found that the respondent No.1 is entitled to receive Rs.67,200/-compensation along with interest.