UNITED INDIA INSURANCE CO. LTD Vs. JULEKHA BEGUM

JUDGEMENT

(1.) Heard Mr. AJ Saikia, learned counsel for the appellant as well as Mr. B Baruah, learned counsel for all the respondents.

(2.) This is an appeal under Sec. 30 of the Workmen's/Employee's Compensation Act, 1923 (hereinafter in short EC Act) against the judgment and award dtd. 18/1/2019, passed by the Commissioner, Employee's Compensation, Dibrugarh in EC Case No. 2/2015.

(3.) The brief facts of the case is that the respondent No. 1 as claimant had filed the EC Case No. 2/2015 before the Court of the Commissioner, Employee's Compensation, Dibrugarh, Assam for claiming compensation for the death of the victim Kamal Khan in a motor vehicle accident which has taken place on 15/8/2014 during the course of employment as the driver of vehicle bearing No. NL-02/D5495 (Tanker). The present appellant was impleaded in the said EC Case being insurer of the alleged tanker and contested the case by filing written statement denying its liability in the said case.