MANAGING DIRECTOR Vs. L RS OF DEVI LAL

JUDGEMENT

(1.) THIS appeal is directed against the judgment of learned Single Judge dated 15th december, 2004 dismissing the miscellaneous appeal filed by the appellant against the order of Workmen's Compensation commissioner dated 16th December, 2004.

(2.) THE original applicant Devi Lal was in the employment of the present appellant as driver and while he was on duty driving the bus of the Corporation on 30th January, 1999 an accident took place in which said Devi Lai suffered injuries as a result of which, he remained unfit to work for 2 and months. In the said accident, a lady died and 13 passengers were also injured.

(3.) AFTER resumption of duties on 16th April, 1999, the workman sought voluntary retirement on 18th December, 1999 which was accepted by the Corporation. Thereafter the workman preferred a claim before the workmen's Compensation Commissioner for compensation in respect of injuries suffered by him as a result of accident which was caused during the course of his employment with the appellant.