NATIONAL INSURANCE COMPANY Vs. MOHAMMAD IBRAHIM SUHAIL

JUDGEMENT

(1.) National Insurance Company Limited (appellant) seeks setting aside of Award dated 25th September 2012 passed by the court of Commissioner under Employees Compensation Act, 1923, Kashmir Division, Srinagar, (for short "Commissioner") in the case titled Mohammad Ibrahim Suhail v. Ghulam Rasool Sheikh and others.

(2.) The case set up by appellant company is that respondent no.1 filed a claim petition before learned Commissioner alleging therein that on 20th May 2004, he was employed in Stone Quarry no.12 at Athwajan, Srinagar, belonging to respondent no.2 and while loading the stones in the Tipper no.JKS-6017, a heavy stone fell down from the Tipper, which touched him and caused injuries to his left hand. It is averred that objections were filed, resisting the claim petition filed by respondent no.1. The learned Commissioner passed Award dated 25th September 2012, directing appellant company to pay an amount of Rs.70721/- within a period of 30 days, failing which awarded amount together with interest and penalty thereon shall be recovered from the defaulter as arrears of land revenue.

(3.) I have heard learned counsel for parties and gone through the record. I have considered the matter.