UNITED INDIA INSURANCE COMPANY Vs. P KAMALA

JUDGEMENT

(1.) THIS is an appeal under Section 30 of the Workmen's Compensation Act, 1923. challenging the judgment dated 25.7.01 passed by the Commissioner for Workmen's Compensation, Ganjam, Berhampur. in W.C. Case No. 108 of 1998. Being aggrieved by the judgment dated 25.7 -200] in the above noted case, the United India Insurance Company Ltd. has preferred the appeal before this Court.

(2.) THE fact of the case in brief, is that deceased P. Bhaskara Rao was working as the driver in the car bearing registration No. AHQ 2608 which belonged to opposite party - respondent No. 2. While deceased P. Bhaskar Rao was driving the car on 31.10.98 from Berhampur to Titilagarh, he met with an accident with a police jeep coming from the opposite direction. As a result, he sustained severe injuries on his head, abdomen and other parts of the body and was removed to District Headquarters Hospital, Sonepur for treatment. On 1.11.98 said deceased P. Bhaskar Rao was removed to Military Hospital, Badmala and on 2.1 1.98 he was referred to M.K.C.G. Medical College Hospital, Berhampur. On 3.11.98 deceased P. Bhaskar Rao was admitted to the M.K.C.G. Medical College Hospital. Berhampur, and while under treatment on 5.11.98 said P. Bhaskar Rao succumbed to his injuries.

(3.) CONSIDERING the evidence on record, the Commissioner for Workmen's Compensation came to the conclusion that the appellant -opposite party No. 2 is liable to pay the Compensation and accordingly he directed to pay the Compensation of Rs. 1,78.490/ - to respondent -petitioner within one month of the judgment, failing which the appellant shall pay 12% interest from the date of accident.