INDERJEET SINGH,J. - (1.) The instant appeal has been filed by the appellant against the judgment dated 18.04.2007 passed by the Commissioner, Workmen's Compensation, Jaipur District, Jaipur in case No. W.C.C.F. 25/2005.
(2.) The brief facts of the case are that the appellant-claimant has filed a claim petition before the Commissioner Workmen's Compensation stating therein that he was under the employment of respondent no. 2 as cleaner for the Vehicle Truck No. RJA-2323 and this vehicle insured with the respondent no. 3. At the time of accident, the appellant was 21 years of age and he was drawing salary of Rs. 4,000/- per month as well as Rs. 1,000/- as allowance. On 16.05.1993, the aforesaid truck collided with the Truck No. RPA-9495, and the cleaner sustained injuries due to the said accident. Therefore, the claimant is entitled to receive the compensation under the provisions of Workmen's Compensation Act.
(3.) The respondent-Insurance Company filed reply to the said application and taken the objections regarding violation of the policy conditions. It was also stated in the reply that driver of the alleged vehicle was not having valid and effective licence.;