LAWS(ORI)-1998-11-26

ALEKH DAS Vs. HIMAT RANJAN DAS

Decided On November 16, 1998
ALEKH DAS Appellant
V/S
HIMAT RANJAN DAS Respondents

JUDGEMENT

(1.) THIS appeal has been filed by the claimant under Section 30 of the Workmen's Compensation Act (in short, the 'act'), claiming higher compensation,

(2.) THE claimant filed claim application before the Commissioner for Workmen's Compensation (in short, the 'commissioner'), Cuttack, alleging that he was working as a coolie in respect of a mini bus bearing registration No. OIU 2372 belonging to respondent No. 1. It was further alleged that on July 25, 1991 the said truck met with an accident as a result of which he had sustained injuries in the said accident arising out of and in course of his employment.

(3.) THE owner while admitting about the employment, wage and accident, disputed about the age of the claimant and the nature of injuries. The owner took the further plea that the vehicle had been insured and the liability, if any, should be met by the Insurance Company. The Insurance Company filed written statement denying the allegations.