UNITED INDIA INSURANCE CO LTD Vs. ABDUL GAFUR

JUDGEMENT

(1.) Heard Mr. B.C. Das, learned Senior counsel assisted by Ms. P. Brahma for the appellant. Heard also Mr. B.P. Katakey learned senior counsel assisted by Mr. M.K. Misra for the respondents.

(2.) The impugned judgment and award dated 15th July, 1997 passed by the Commissioner for Workmen's Compensation, Nagaon Assam in case No. W.C. 77/97 is the subject matter under challenge in this appeal under Section 30 of the Workmen's Compensation Act, 1923 (for short the'Act, 1923').

(3.) The facts of the case in a short campus are as follows :- The respondent-claimant is a driver who was working under one Sri Tilok Deka, the owner of the vehicle bearing Registration No. AS-02/ 6785 (609) Bus. On 4th July, 1996 while he was driving the said vehicle as per instruction of the owner of the vehicle from Nagaon towards Tezpur, he met with an accident at Oriagaon, while another vehicle (truck) came from the opposite direction with high speed and knocked down the aforesaid vehicle and as a result of which the claimant got grievous injuries on his person and he was taken to Nagaon Civil Hospital in unconscious condition, and subsequently he had been referred to Gauhati Medical College Hospital, Neurological department for treatment, and he is still under medical treatment and supervision.