NATIONAL INSURANCE COMPANY LTD THROUGH SRI ANJANI KUMAR ITS AUTHORIZED SIGNATORY-CUM-DULY CONSTITUTED ATTORNEY NATIONAL INSURANCE COMPANY REGIONAL OFFICE Vs. BHAGIRATH SINGH SON OF SRI RAJA SINGH

JUDGEMENT

(1.) THIS appeal is directed against the order dated 30th April, 2008 in Workmen Compensation Case No. 1 of 1999/ 33 of 1997 passed by the Presiding Officer, Labour Court and Authority under Workmen Compensation Act, 1923, Patna (hereinafter referred to as the Labour Court".

(2.) THE above compensation case was filed under section 10 and Rule 20 framed under the Workmen Compensation Act, 1923 praying therein for awarding compensation on account of injury sustained by respondent no.1 being the driver of the vehicle bearing No. BR-19P-6965. THE owner of the said vehicle was the respondent no.2. THE aforesaid vehicle which was insured with the appellant- Insurance Company collided with the Truck bearing number 4P- 78 No. 309 on 23rd February, 1996.