NATIONAL INSURANCE COMPANY LIMITED Vs. OMAR ALI

JUDGEMENT

(1.) Heard Ms. R.D. Mozumdar, learned counsel for the appellant. Also heard Mr. M. Khan, learned counsel for the respondents.

(2.) This appeal has been preferred by the appellant insurance company u/s 30 of the Employees Compensation Act, 1923 against the judgment and award dtd. 25/11/2014 passed by the Commissioner Workmen's Compensation, Abhayapuri, Bongaigaon in EC case no 115/2013 awarding compensation of Rs.1,79,371.00 in favor of the claimant/respondent no 1.

(3.) The brief facts of the case is that the claimant/respondent no. 1 filed a case before Workmen's Compensation Commissioner Abhayapuri, stating inter alia that on 03/10/2012 at about 10.25 P.M. as a driver of a vehicle bearing no AS-19E-0486 (Maruti Swift) while proceeding from Guwahati towards Chalantapara and when reached near Delhicacy Dhaba over 37 National Highway suddenly one unknown vehicle ( truck) coming in a rash and negligent manner knocked down the said Maruti Swift from backside as a result of which, the driver of the vehicle/claimant Omar Ali sustained grievous injuries on his person. Immediately after the accident the injured was taken to the Arya Hospital Guwahati and admitted there and treated as an indoor patient from 03/10/2012 to 5/10/2012 and later on, injured was shifted to Rahman Hospital, Guwahati wherein he also had undergone treatment for some period.