Harsh Kumar, J. - (1.) Present F.A.F.O. has been filed against the judgment and award dated 8.12.2014 passed by Employee's Compensation Commissioner/Deputy Labour Commissioner, Moradabad Region Moradabad in W.C.A. Case No.62/2013, Narendra Singh Vs. U.P.S.R.T.C. awarding compensation of Rs.12,82,476/- to claimant-respondent with interest @ 12% per annum.
(2.) Brief facts relating to the case are that Narendra Singh filed claim petition No.62 of 2013 before the Employee's Compensation Commissioner, Moradabad with the averments that he was working as a contract driver for carrying U.P.S.R.T.C. Bus No.UP T 9468 of Bareilly Dehat to Delhi and on 25.7.2012, when he was carrying bus under instructions of U.P.S.R.T.C., Bareilly along with conductor Anurodh Kumar Gautam from Budaun to Anand Vihar Delhi, near Village Kurau, District Budaun, on turn ahead passenger shed, tanker No. HR 38 F 7516 came in rash and negligent manner and dashed the bus on right side due to which front portion of bus was damaged and petitioner sustained grievous injuries, with injuries to certain passengers of bus and in the accident claimant sustained fractures in his right leg and right hand with damage of his left eye and injuries all over the body.
(3.) On pleadings of parties the Compensation Commissioner framed following three issues: 1. Whether claimant Narendra Singh was working as contract driver on Bus No.UP 25 T 9468 of O.P. No.1 and sustained grievous injuries in the accident dated 25.7.2012. If so, its effect; 2. Whether claimant is entitled to any compensation in this case under the provisions of Act, if so, how much; 3. What is the statutory liability of O.P. for payment of interest and penalty in this case. To what extent of penalty and at which rate the interest, if any is payable. With complete details.;