ORIENTAL INSURANCE CO LTD Vs. JASWINDER SINGH

JUDGEMENT

(1.) - This appeal is by the insurance company under section 30 of the workmen's Compensation Act, 1923 (in short 'the Act') impugning the order dated 14. 6. 2007 of Commissioner under the Act, thereby accepting petition of the respondent No. 1 and awarding compensation of rs. 58,296 to respondent No. 1 for injuries suffered allegedly during the course of employment.

(2.) THE respondent No. 1 filed the claim petition under the Act, alleging that he was employed as a driver of Mohinder Singh (respondent No. 2 herein) and while driving Tavera vehicle No. DL 4c-AD 1066 of respondent No. 2, the claimant-respondent no. 1, during the course of employment, suffered injuries by way of accident while they were going to attend a marriage.

(3.) THE respondent No. 2, in his reply, denied that the claimant-respondent No. 1 was employed as his driver. The learned commissioner, vide impugned order, held that it seems quite genuine that claimant was employed with the respondent No. 2 herein as driver. Accordingly, compensation was assessed under the Act and awarded against the appellant and respondent No. 2 by passing impugned order dated 14. 6. 2007. Feeling aggrieved, the instant appeal has been preferred by the insurance company.