NATIONAL INSURANCE COMPANY LTD Vs. VOIPU KHONGSAI

JUDGEMENT

(1.) Heard Mr. A. Deni Sharma, learned counsel appearing for the appellant and Mr.S. Jibon Singh, learned counsel appearing for the respondent No.1.

(2.) This is an appeal under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter called the Act) against theaward dated 21.08.2007 passed by the Commissioner for Workmen's Compensation, Manipur in Claim Case No. 09 of 2005 awarding a sum of Rs. 4,54,511/- (Rupees four lakh fifty four thousand five hundred and eleven) as compensation in favour of the respondent No. 1 with an interest @ 12% per annum from the date of the accident i.e. 24.02.2005.

(3.) As found in the record of the Claim Case W.C. No. 09 of 2005 of the Commissioner for Workmen's Compensation, Manipur, and as submitted by the ld counsel of the parties; the facts and circumstances which led the Commissioner passed the award dated 21.08.2007 in the Claim Case W.C. No. 09 of 2005 are as follows :