ORIENTAL INSURANCE CO. LTD. Vs. RUPCHAN ALI

JUDGEMENT

(1.) Heard Mrs. R.D. Mozumdar, learned counsel appearing for the appellant. I have also heard Mrs. S.D. Saikia, learned counsel for respondent no.1. The respondent no.2 has chosen not to appear despite service of notice.

(2.) This appeal has been preferred by the Insurance Company under Section 30 of the Employees Compensation Act, 1923, assailing the judgement and award dated 04/03/2014 passed by the Commissioner, Workman's Compensation, Kamrup, in connection with WC Case No. 39/2010, awarding compensation for an amount of Rs. 4 lakhs in favour of the claimant/respondent no.1 together with interest @ 12% per annum with effect from 17/10/2009.

(3.) The respondent no.1 was an employee of the respondent no.2 i.e. owner of the vehicle bearing registration No. AMP-354. On 17/12/2009, the aforesaid vehicle had met with an accident at Batikuria under Tarabari Police Station, as a result of which, the respondent no. 1/claimant had sustained certain grievous injuries leading to his permanent disability. As such, the respondent no.1 had lost his job as an employee of the vehicle owned by the respondent no. 2. However, the request for payment of compensation made by the respondent no.1 was not accepted by the respondent no. 2.