DIVISIONAL MANAGER ORIENTAL INSURANCE Vs. SINI SINGH SAMURAI

JUDGEMENT

(1.) THIS is an application under Section 30 of the Workmens Compensation Act, 1923 (for short 'the Act) against the judgment dated 18.12.2000 passed by the Commissioner for Workmens Compensation -cum -Assistant Labour Commissioner, Balasore in W.C. Case No. 46 of 1998.

(2.) THE case of the claimant -respondents is that the deceased was a helper in the bus bearing registration number ORJ 8955 and on 16.6.98 at about 4.30 P.M. while he was coming from Sarat side towards Kaptipada in the above -mentioned bus it met with an accident as a result of which he fell down from the bus on the hard surface of the road near Hadguta, P.W.D. road under Sarat Police Station. In the above accident the deceased sustained profused bleeding injuries on different parts of his body and became unconscious and immediately he was shifted to the Udala Subdivisional Hospital for treatment and there he was declared dead.

(3.) IN order to prove their case, the claimant -respondents have examined as many as two witnesses including respondent No.1 and another who corroborated the statement of respondent No.1 and exhibited the F.I.R., seizure list, post -mortem report and other documents.