Krishna S. Dixit, J. - (1.) This appeal by the insurance company is directed against the judgment and order made by the M.A.C.T., Yallapur, allowing the injured-workman s claim in ECA No.6/2014 whereby a compensation of Rs.2,02,150/- is awarded with 12% interest.
(2.) The accident in question happened on 14.04.2004 because of rash and negligent driving of the vehicle in question and the claimant sustained injuries. As a result of the same, the claimant preferred a claim contending that he has sustained grievous injuries out of the employment under the respondent No.2. He stated that he was earning wages of Rs.4,500/- p.m. and Rs.100/- as bhatta per day as the driver of the jeep bearing registration No.KA-31/M-5786. The claim was resisted by filing the objection statement.
(3.) The Commissioner after considering the pleadings of the parties and evidence on record has made the award which is now put in challenge.;