KAPTAN SINGH Vs. RAJINDER SINGH

JUDGEMENT

(1.) C.M. No. 912-CII of 2012

(2.) After considering the pleadings and evidence on record, the Commissioner, Circle-I, Sonepat under the Workmen's Compensation Act, 1923 held that the applicant Ragan Singh sustained injuries on 10.07.2010 while driving car No. HR-10N-7000 during the course of his employment under Respondent No. 1, and therefore he was entitled to the compensation as per the provisions of the Act and respondent No. 2 was liable to indemnify as per the contract of insurance.

(3.) The Commissioner further determined the amount of compensation payable to the injured Ragan Singh at Rs. 3,36,000. While determining the aforesaid compensation, the Commissioner observed as under: