(1.) Heard Mr. S. Dutta, the learned Senior Counsel, assisted by Mr. R. Hazarika, the learned Counsel for the appellant. None appears on call for the respondent.
(2.) This appeal under Section 30 of the Workmen's Compensation Act, 1923 is directed against the judgment and award dated 29.03.2001 passed by the learned Commissioner, Workmen's Compensation, Guwahati in W.C. Case No.241/2000, thereby awarding a sum of Rs. 1,18,236/- as compensation in favour of the claimant.
(3.) The case of the respondent is that he was the owner-cum-driver of an Auto bearing Registration No.AS-15/3274 and on 24.11.1999 while he was driving the vehicle from Barpeta Road towards Barpeta, the vehicle met with an accident at about 8-30 PM near D.I.C. Office. Consequently, he had suffered fracture of his left clavicle. It was projected that the respondent had a valid driving licence at the relevant time and the vehicle was covered by insurance policy of the appellant.