ORIENTAL INSURANCE CO. LTD. Vs. SRI. PRADIP DEY

JUDGEMENT

(1.) This is an appeal under section 30 of the Workmen's Compensation Act, 1923, directed against the judgment and order dated 20.03.2003, of the Commissioner, Workmen's Compensation, Guwahati, passed in W.C. Case No. 270/2001. The facts and circumstances which has led to the filing of this appeal in brief, are as follows;

(2.) On 27.11.2001, the respondent No.1 in this case filed an application before the Commissioner, Workmen's Compensation, Ulubari, Guwahati-7 claiming as here below;-

(3.) After receiving the notice issued by the Commissioner, the respondent No.2 (owner of the truck) filed a written statement admitting every claim of the respondent/claimant. The respondent No.2, who is the appellant in this case also filed a written statement in this case but, denying the claims of the respondent/claimant on the grounds stated as follows;