NATIONAL INSURANCE CO LTD Vs. DIPEN LASKAR

JUDGEMENT

(1.) THIS appeal is filed against the judgment and order passed by the learned Commissioner, Workmen's Compensation, Nagaon in W. C. Case No. 135 of 2002, dated 6. 1. 2002.

(2.) BY the said judgment the learned Commissioner allowed the claim of the respondent/opposite party No. 1 to the extent of Rs. 1,99,661/- along with simple interest at the rate of 12% per annum, calculated w. e. f. 28. 2. 2002 i. e. the date of the accident, until the amount is deposited.

(3.) IN their written statement the Insurance Company pleaded inter alia that the claim petition is not supported by relevant documents and they also denied the fact that the accident arose out of and in course of his employment as alleged. The quantum of salary and daily allowance of the claimant was also disputed. The accident is alleged to have been occurred on own fault of the claimant.