BALA KRISHNA NARAYANA,J. - (1.) Heard learned counsel for the parties.
(2.) This first appeal from order has been filed by National Insurance Co. Ltd. challenging the judgement and award dated 26.11.2012 passed by the Commissioner under the Employees Compensation Act, 1923/Assistant Labour Commissioner, Jhansi region, Jhansi in W.C. Case No. 23 of 2011 whereby compensation of Rs. 5,31,273/- along with 12% interest was awarded.
(3.) Brief facts of the case are that on 11.4.2011 under the direction of employer, deceased Habib Khan was going from Jhansi to Gursarai on Bolero Jeep bearing registration no. U.P. 93 S-0601 when at about 8.30 p.m. his Bolero Jeep dashed against a 'pullia' while trying to avoid collision with a tractor due to which the driver Habib Khan was seriously injured and was admitted in Safdarganj Hospital, New Delhi where he died on 19.4.2011.;