ORIENTAL INSURANCE CO LTD Vs. GEETA

JUDGEMENT

(1.) This appeal under section 30 of Workmen's Compensation Act is directed against the award of the Commissioner, Workmen's Compensation, Kandaghat in Case No. 2 of 1997 decided on 30.11.1999.

(2.) When the appeal was admitted, no substantial question of law was framed. Therefore, at the time of hearing of the appeal, the following substantial questions of law are framed:

(3.) The brief facts necessary for decision of the case are that the deceased Kailash Chand was engaged as a driver with H.P. State Electronics Development Corpn. Ltd., Shimla. On 22.1.1987, he was driving a vehicle belonging to the Corporation which met with an accident. Kailash Chand died as a result of the injuries received in the accident.