ORIENTAL INSURANCE COMPANY LTD Vs. MALI RAM

JUDGEMENT

(1.) The instant appeal has been filed by the appellant against the judgment dated 30.4.2009 passed by Commissioner Workmen's Compensation (to be referred as Commissioner) , Jaipur City, Jaipur in case No. WCC NF 94/2007.

(2.) Brief facts of the case are that the Claimant-Respondent has preferred a claim petition under the provisions of Workman Compensation Act, 1923 (to be referred as the Act of 1923) stating therein that he was working as Khalsi on truck No. RJ1425-7408 under the employment of non claimant owner sustained injuries on 19.6.2017. It was further contended that at the time of accident he was 37 years of age and was getting Rs.4, 000/- per month as wages. A sum of Rs. 4,61, 136/- was claimed a compensation with interest of penalty.

(3.) The appellant Insurance Company find the reply to the claim application and denied the averments. Violation of policy conditions were also pleaded. Lastly prayed for dismissal of the claim application.