- (1.)This is a First Appeal From Order filed under Section 30 of the Workmen's Compensation Act, 1923.
(2.)The Appellant Insurance Company assails the order dated August 21, 2009 passed by the Workmen's Compensation Commissioner, Agra in W.C.A. No. 176/2008 whereby it has been made liable to pay a compensation of Rupees Four lacs twenty seven thousand one hundred and forty to the claimants for the death of Sri Dharamvir Singh alias Naresh in the accident that occurred on September 22, 2008 at Railway Crossing Mursan within the District of Hathras.
(3.)Sri V.K. Birla, learned Counsel for the Appellant has argued that the factum of the deceased's involvement in the alleged accident of September 22,2008 was not proved, that the Workmen's Compensation Commissioner, Agra had no territorial jurisdiction to entertain the claim, that the driver had no valid driving license to drive a Tanker and that the amount of compensation has been illegally granted.