INDERJEET SINGH,J. - (1.) The instant appeal has been filed by the appellant against the judgment dated 29.11.2011 passed by the Commissioner Workmen's Compensation, Jaipur-II, Jaipur in case no. W.C.C./NF/107/2008.
(2.) The brief facts of the case are that the claimant filed a claim petition under Workmen's Compensation Act, 1923 before the Commissioner Workmen's Compensation, claiming compensation on account of injuries sustained by him in a road accident during the course of his employment. In the claim petition, the claimant stated that he was engaged vehicle no. RJ-14-IG-4022 of the opposite party no. 1 and 2 and on 06.05.2007, the aforesaid vehicle met with an accident on account of which he sustained serious injuries on different parts of his body making him permanently disabled, and unemployable for all times in future. He prayed for Compensation of Rs. 7,00,000/-.
(3.) The appellant-Insurance Company filed reply to the claim petition and stated that the claimant has not sustained injuries during the course and arising out of the employment. Therefore, the Insurance Company was not liable to pay the compensation. The objection regarding violation of policy conditions was also taken.;