RAJ KUMAR Vs. KAPOOR NEELAM SMT AND ANOTHER

JUDGEMENT

(1.) APPELLANT's petition under the Workmen's Compensation Act having been dismissed by the Commissioner, he has filed the present appeal.

(2.) A few facts may be noticed.

(3.) THE appellant filed a petition for the grant of compensation before the Commissioner with the allegation that he was working as a driver of Maruti Van bearing registration No. DBG-6786. On August 8, 1990 he was coming from Panipat toward Kamal in the course of his employment with Smt. Kapoor Neelam. There was an accident with Matador Tempo bearing registration No. HR-05-3635. The appellant claimed that he had received multiple injuries on vital parts of his body. In particular, he claimed that his leg was fractured. He claimed compensation of Rs. 5,00,000/- with interest.