UNITED INDIA INSURANCE CO LTD Vs. DESH RAJ

JUDGEMENT

(1.) THIS appeal is directed against the order of the Commissioner under the Workmen's compensation Act, Palampur in Case No. 2 of 2001; decided on 22-8-2006 whereby he has held the appellant insurance company liable to pay compensation of Rs. 2,21,004 and interest on the said amount at the rate of 12 per cent per annum from 15-12-2000 till date of deposit.

(2.) THE appeal has been admitted on the following substantial questions of law:

(3.) WORKMEN, respondent No. 1 herein, filed a petition for grant of compensation alleging that while employed as workman with opposite party Nos. 1 and 3, Bachhitar Singh and Duni chand, on 15-12-2000, he received personal injuries in an accident arising during the course of his employment. The allegations in this regard are contained in para 2 of the petition which read as follows: