ORIENTAL INSURANCE CO. LTD. Vs. MD DARAJ ALI

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, learned counsel for the appellant Insurance Company. None appears for the respondent.

(2.) On 10.09.2019 the matter stood adjourned as the legal aid counsel was having some personal inconvenience. Today also the learned counsel is absent. It is an appeal of the year 2010 and we are of the view that the desire of the learned counsel to not to appear cannot detain the Court from deciding the matter any further.

(3.) This is an appeal against the judgment and order dated 17.07.2008 of the Commissioner, Workmen's Compensation, Guwahati in WC Case No.129/2003. It was stated that the claimant was working as a labourer in a truck bearing registration No.AS-14-7140 which was owned by the respondent No.2. namely, Smti. Gitanjali Bhattacharjee. While in employment the vehicle met with an accident on 25.12.2002 while it was plying from Rampur to Mudgi. As a result of the accident, the claimant workman suffered certain injuries, which according to him resulted in a permanent disability to perform his job.