NEW INDIA ASSURANCE CO. LTD. Vs. KARTIK SAHA

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned counsel for the appellant. Also heard Mr. S. Hoque, learned counsel for the respondent.

(2.) A claim was made before the Commissioner, Workmen's Compensation, Dhubri stating that the respondent claimant was employed as a labourer in the Vehicle No.AS-01/G-3954 and while he was in employment the vehicle met with an accident on 14.07.2006. As a result of the accident, the claimant suffered certain injuries. In the proceeding before the Commissioner, the claimant led his evidence that he was an employee in the vehicle No.AS01/G-3954 and that in course of his employment when the vehicle met with the accident he had sustained injuries. He also led evidence that his monthly salary was Rs.3,200/- per month and he was aged 24 years at that relevant point of time.

(3.) Medical evidence had also been brought in that the respondent workman had suffered 40% of disability and 30% loss of earning capacity. On the above basis, the award of compensation of Rs.1,21,991/- was made.