NATIONAL INSURANCE CO. LTD Vs. MD.SHIDUL ISLAM

JUDGEMENT

(1.) Heard Mr. R. Goswami, learned counsel for the appellant. I have also heard Mr. N.N.B. Choudhury, learned counsel appearing for the respondent no.1 and Mr. M.H. Rajbarbhuiya, learned counsel representing the respondent no. 2.

(2.) This appeal has been preferred against the judgement and order dated 20/09/2012 passed by the learned Commissioner of Employees Compensation, Nagaon in NWC Case No. 04/2005, awarding a sum of Rs. 1,99,233/- as compensation to the respondent no.1 for the loss of earning capacity suffered by him. The appellant insurance company has been directed to deposit the amount.

(3.) This appeal was admitted to be heard on the following substantial question of law :- "Whether the claimant/respondent no.1 is covered by policy of insurance as per provisions of Section 147 of the Motor Vehicle Act.".