UNITED INDIA INSURANCE CO LTD Vs. MUNA KHAN

JUDGEMENT

(1.) THE Insurer has filed this appeal under Section 30 of the Workmen's Compensation Act.

(2.) CLAIMANT-RESPONDENT No. 1 was working as Helper in Truck bearing registration number OR-05-A-3608 belonging to present respondent No. 2. While the aforesaid vehicle was coming from U. P. towards Bhubaneswar. it met with an accident near Beheraguda in East Singhbhum, Bihar. The claimant-respondent sustained injuries in his left hand. Subsequently after filing of the claim application, the hand of the claimant had to be amputated. Claim application was filed before the Workmen's Compensation Commissioner, Cuttack, (in short, the "commissioner") as the claimant is a resident of Cuttack.

(3.) IN spite of notice, the Insurance Company did not take any steps. However, the owner while admitting abut the employment and the accidental injury claimed that the amount of compensation should be paid by the Insurance Company.