GOVERDHAN BARDHAR,J. - (1.) This Misc. Appeal under section 30 of Employees Compensation Act, 1923 has been filed against the award dated 05.07.2010 passed by the Workmen Compensation Commissioner, Jaipur District-II, Jaipur in claim case number W.C.C.N.F. 197/2009 whereby an award for Rs. 95,712.00 along with interest has been passed in favour of the claimant respondent and against appellant.
(2.) The Brief facts of the case are that the claimant respondent, filed a claim application before the Workmen Compensation Commissioner against the appellant and respondent No.2 claiming compensation on account of alleged loss suffered by him due to injuries sustained by him in the road accident occurred on 03.03.2009 during the course of employment when he was working as driver of Truck No.RJ-14-GA-4129 which was owned by respondent No.2 and was insured with the appellant insurance company. The claimant came with a case that he sustained various injuries over his face during course of the employment. It was further averred that at the time of accident he was 32 years old getting Rs. 5000/- per month salary.
(3.) At the request of counsel for the appellant that the matter is heard on admission.;