INDERJEET SINGH,J. - (1.) The instant appeal has been filed by the appellant against the order dated 28.12.2004 passed by the Commissioner Workmen's Compensation, (hereinafter referred to as Commissioner) Jaipur District, Jaipur in case No.WCCNF-44/2003.
(2.) Brief facts of the case are that the claimant-respondent had filed a claim petition for Rs. 4,72,944/- plus interest @ 18% and penalty under the provisions of Section 22 of the Workmen's Compensation Act, 1923 (hereinafter referred to as Act of 1923) for the injuries sustained by him during the course of employment as a driver on truck No. HR-51-GA-2711 on 2.03.2000 within the jurisdiction of P.S. Bagru. His truck had collided with another truck bearing No.RSM-9697. It was further stated by him in the claim petition that he was 35 years of age and drawing salary of Rs. 4,000/- per month as a driver. As a result of the accident and injuries sustained thereby he alleged that he was permanently disabled and unable to continue his occupation as driver.
(3.) The appellant-Insurance Company filed its reply and denied the averments of the claim petition for want of knowledge and proof besides defense of breach of policy conditions.;