NEW INDIA ASSURANCE CO LTD Vs. PRADIP BORO

JUDGEMENT

(1.) Heard Mr. S Dutta, learned senior counsel for the appellant assisted by Mr. D Barbhuyan and Mr. N Choudhury. None appears for the respondents.

(2.) The present appeal has been preferred by the Insurance Company against the judgment and award dated 22.9.2006 in WC Case No. 124/99 passed by the Commissioner, Workmen's Compensation, Kamrup, Guwahati.

(3.) The claim petition was preferred by one Pradip Boro, Dist- Bongaigaon for compensation under Compensation Act on account of death of his son Dilip Boro in a motor vehicle accident arising out of and in the course of his employment under its owner.